Section 71A(2) in The U.P. Co-operative Societies Act, 1965
(2)If the Committee of Management of the debtor-society fails to comply with the notice referred to in sub-section (1) within a period of thirty days from the date of service of such notice, the creditor-society may itself proceed against such defaulting members in accordance with the provisions of [Section 70, Section 91, Section 92 or Section 95-A,] [Substituted for the words 'Section 70 or section 92' by U.P. Act No. 17 of 1994 (w.e.f. 28.5.94)] as the case may be, as if they were members of he creditor-society, and in that event, the provisions of this Act and the rules made thereunder and the bye-laws of the debtor-society shall so apply as if all references to the debtor-society and its Committee of Management and officers in the said provisions were references to the creditor-society and its Committee of Management and officers.
