Section 65(15) in Jharkhand Co-operative Societies Rules, 2008
(15)If the Certificate Officer is unable to recover the sum assessed against any person, the liquidator may, from time to time, make a fresh contribution order against the said person to the extent of the liability for the debts of the society, until the whole amount due to the society is realized and such fresh order shall be executed in the same manner at the original order.
