Section 2(h) in The Chhattisgarh Co-operative Societies Rules, 1962
(h)"Judgement-debtor" means any society against which or any person against whom a decree has been obtained;(hh)[ "Member" means the member of the Chhattisgarh State Cooperative Tribunal;] [Inserted by notification No. F-3135-1157-99-XV-1, dated 14-10-99.]
