Section 49 in Himachal Pradesh Co-Operative Societies Act, 1968
49. Limitation.
(1)Notwithstanding any other provisions of the Limitation Act, 1963 (36 of 1963) the period of limitation for the institution of a suit to recover any sum including interest thereon due to a society by a member thereof shall be computed from the date on which such member dies or ceases to be a member of the society.(2)The provisions of the Limitation Act, 1963 (36 of 1963), shall not apply to proceedings taken [under sections 69, 73 and 88] [Substituted for '73' vide Act No. 13 of 1981.] of this Act.
