Section 37 in The Tripura Co-operative Societies Act, 1974
37. Liability of members.
- The members of a society shall, upon the winding up of the society, be jointly and severally liable to contribute towards any deficiency in the assets of the society-(a)in the case of a society with unlimited liability, without limit; and(b)in the case of a society with limited liability subject to such limitation of amount of as may be provided in the bye-laws.
