Section 4(b) in Rajasthan Relief of Agricultural Indebtedness Act, 1957
(b)any liability in respect of any sum due to any society registered or deemed to be registered under the [Rajasthan Co-operative Societies Act, 1953] [Omitted by Rajasthan Act No. 33 of 1960 (Published in Rajasthan Gazette, Part IV-A, Ex.-Ord. dated 27.9.1960).] (Rajasthan Act IV of 1953);
