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[Cites 0, Cited by 1] [Section 21] [Entire Act]

State of Meghalaya - Subsection

Section 21(1) in The Meghalaya Co-operative Societies Act

(1)The liability of a past member and of the estate of a deceased member for the debts of a registered society as they existed at the date of his casting to be a member or on his death, as the ease may be, shall continue for a period of four years from the said date.