Section 72(6) in West Bengal Societies Registration Rules, 1963
(6)When any notice or document, in accordance with these bye-laws, is delivered at or sent to the registered address of a member or to his agent as above provided, then notwithstanding he be then deceased and whether or not the society has notice of his decease, such service of notice or other document shall for all purposes of these bye-laws, be deemed service thereof on his nominee, heirs, executors, administrators or other legal representatives.Dissolution
