Section 123(2) in Arunachal Pradesh Co-operative Societies Act, 1978
(2)Liability. - Sums due from a society to the Government and recoverable under the forgoing sub-section may be recovered; firstly from the property of the society ; secondly in the case of a society of which the liability of the members is limited from the members or past members or the estate of deceased members subject to the limit of their liability; and thirdly, in the case of societies with unlimited liability from the members or past members or the estate of deceased members.
