Section 35 in The Gujarat Co-Operative Societies Act, 1961
35. Insolvency of members.
- Notwithstanding anything contained in the Provincial Insolvency Act, 1920 (V of 1920), or any corresponding law for the time being in force, the dues of a society from a member, in insolvency proceedings against him, shall rank in order of priority next to his dues to Government or to a local-authority.
