Section 62 in The U.P. Co-operative Societies Rules, 1968
62.
Any person removed or expelled from the membership of a co-operative society by the Registrar under sub-section (2) of Section 27 or by a co-operative society under Rule 58 or Rule 60 shall, notwithstanding such removal or expulsion, continue to be liable as provided in Section 25 and shall also continue to be liable to pay his debt to the society.
