Section 29(5) in The M.P. Swayatta Sahakarita Adhiniyam, 1999
(5)Subject to the provisions of sub-section (6), the liability of a past member or of the estate of a deceased member of a co-operative for the debts of the co-operative as they stood-(a)in the case of a past member, on the date on which he ceased to be a member; and(b)in the case of a deceased member, on the date of his death; shall continue for a period of two years from such date.
