Section 17A in The Chhattisgarh Co-operative Societies Rules, 1962
17A. [ Adjustment of share towards payment of debt etc. [Inserted by notification No. 5-3-91-XV-1, dated 18-4-91.]
- A society, with a view to make a member or past member or deceased member debt free, may with the prior approval of the Registrar adjust the share of such member or his heir in or towards payment of any demand :Provided that such adjustment shall be made by the society when so directed by the State Government:Provided further that atleast one share shall be left unadjusted to enable the member to continue his membership with the society.]
