Section 47 in The Assam Co-operative Societies Act, 1949
47. Charge and set off in respect of shares or interest of members.
- A registered society shall have a charge upon the share of interest in the capital and on the deposits of a member or past member or deceased member and upon any dividend, bonus or surplus payable to a member or past member or the estate of a deceased member in respect of any debt due from such member or past member or estate of such deceased member to the society and may set off any sum credited or payable to a member or past member, or estate of a deceased member in or towards payment of any such debt.
