Section 31(2) in The Tamil Nadu Co-Operative Societies Act, 1983
(2)Where the Registrar has, by order in writing under sub-section (1) of section 137 directed a registered society to be wound up, the liability of a past member or of the estate of a deceased member who ceased to be a member or, as the case may be, died within two years immediately preceding the date of the order shall continue until the entire liquidation proceedings are completed, but such liability shall extend only to the debts of the society as they existed on the dale of his ceasing to be a member or on the date of his death, as the case may be.
