Section 46 in The Delhi Co-Operative Societies Act, 2003
46. Charge and set-off in respect of share or contribution or interest of members.
- A co-operative society shall have a charge upon the share or contribution or interest in the capital and on the deposit of a member or past member or deceased member and upon any dividend, bonus or profits payable to a member or past member or the estate of a deceased member in respect of any debt due from such member or past member or the estate of such deceased member to the cooperative society, and may set-off any sum credited or payable to a member or past member or the estate of deceased member in or towards payment of any such debt.
