Section 84 in The West Bengal Co-Operative Societies Act, 1983
84. Disposal of moneys to a deceased, expelled, resigned or insane member. -
(1)All sums calculated in accordance with the rules to be due from a co-operative society to a member, other than payments to be made in respect of share or interest of such member to the co-operative society, shall, subject to the provisions of section 57, be paid within one year,-(a)in the case of a deceased member, to the person to whom the share and interest are transferred or their value is paid in accordance with the provisions of section 80;(b)in the case of a member who has been expelled by, or has resigned from, a co-operative society, to him; and(c)in the case of a member who has become insane, to the person appointed to manage his properties under the Indian Lunacy Act, 1912.(2)All payments and transfers made by a co-operative society in accordance with the provisions of sections 80 to 83 and sub-section (1) of this section shall be valid and effectual against any demand made upon the cooperative society by any other person.
