Section 41 in Mizoram Cooperative Societies Act, 2006
41. Liability of past member and estate of deceased members.
(1)The liability of past member or of the estate of the deceased member of the co-operative for the debts of the cooperative shall be determined:(a)in the case of past members on the date on which he ceased to be a member:(b)in the case of deceased member on the date of his death;(c)the liability mentioned under clause (a) and (b) of sub-section (1) shall continue for a period of two years from such date(s).(2)Where the cooperative is under winding proceedings the liability of past and deceased member shall continue until the entire liquidation proceedings re completed, of course, within the period prescribed under this Act and the liability in such cases, however, shall extend only to the debts of co-operative as existed on the date of cessation of membership or death, as the case may be.
