Section 49(1) in Himachal Pradesh Co-Operative Societies Act, 1968
(1)Notwithstanding any other provisions of the Limitation Act, 1963 (36 of 1963) the period of limitation for the institution of a suit to recover any sum including interest thereon due to a society by a member thereof shall be computed from the date on which such member dies or ceases to be a member of the society.
