Section 41(1) in Mizoram Cooperative Societies Act, 2006
(1)The liability of past member or of the estate of the deceased member of the co-operative for the debts of the cooperative shall be determined:(a)in the case of past members on the date on which he ceased to be a member:(b)in the case of deceased member on the date of his death;(c)the liability mentioned under clause (a) and (b) of sub-section (1) shall continue for a period of two years from such date(s).
