Section 68(12) in Jharkhand Co-operative Societies Rules, 2008
(12)If any sum recoverable from a registered society is recovered under section 54 from a member, a past member, or the estate of a deceased member or a surety, it shall be the duty of the society to make a corresponding adjustment in the account of the member concerned and the debt of the member if any , to such society, shall be deemed to have been automatically reduced to the extent of the amount recovered from him, his estate or his estate or his surety.
