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[Cites 0, Cited by 37] [Entire Act]

Union of India - Section

Section 23 in The Co-Operative Societies Act, 1912

23. Liability of past member .-The liability of a past member for the debts of a registered society as they existed at the time when he ceased to be a member shall continue for a period of two years from the date of his ceasing to be a member.