Section 95(2) in The U.P. Co-operative Societies Act, 1965
(2)Sums due from a society to the State Government or the Central Government and recoverable under sub-section (1) may be recovered firstly, from the property of the society; secondly, in the case of a society tie liability of the members of which is limited, from the members, past members, or the estates of deceased members, subject to the limit of their liability; and thirdly, in the case of other societies, from the members, past members, or the estate of deceased members:Provided that the liability of past members and the estates of deceased member shall in all cases be subject to the provisions of Section 25.
