Section 108(1) in Himachal Pradesh Co-Operative Societies Rules, 1971
(1)The Liquidator on appointment, shall prepare an up-to-date list of -(a)members;(b)past-members, with dates of their withdrawal, who are subject to liabilities under section 29; and(c)deceased members, with dates of their death, names of their legal heirs who represent their estate, and who are subject to liability under section 29.
