Section 25(6) in Uttarakhand Self Reliant Co-Operatives Act, 2003
(6)Subject to the provisions of sub-section (5), the liability of a member or of the estate of a deceased member for the debts of the co-operative as they existed.(a)in the case of a past member, on the date on which the person ceased to be a member; and(b)in the case of a deceased member, on the date of his/her death; shall continue for a period of two years from such date.
