Section 19(1) in The U.P. Agricultural Credit Act, 1973
(1)If a co-operative society is unable to pay its debts to a bank from which it has borrowed, by reason of its members defaulting in the payment of the moneys due by them, the bank may direct the committee of such society to proceed against such members by taking action under the Uttar Pradesh Co- operative Societies Act, 1965, (U.P. Act No. XI of 1966.)
