Section 25(5) in Uttarakhand Self Reliant Co-Operatives Act, 2003
(5)Where a co-operative is ordered to be dissolved, the liability of a past member, who ceased to be a member, or of the estate of a deceased member, who died, within two years immediately preceding the date of order of dissolution, shall continue until completion of the liquidation proceeding, but such liability shall be limited only to the debts of the co-operative as they existed on the date of cessation of membership or death, as the case may be.
