Section 33(2) in The Maharashtra Co-Operative Societies Act, 1960
(2)Where a society is ordered to be wound up under any provision of this Act the liability of a past member or of the estate of a deceased member, who ceased to be a member or died, within two years immediately preceding the date of the order of winding up, shall continue until the entire liquidation proceedings are completed; but such liability shall extend only to the debts of the society as they stood on the date of his ceasing to be a member or death, as the case may be.
