Section 104(2) in Karnataka Co-Operative Societies Act, 1959
(2)Sums due from a society to Government and recoverable under sub-section (1) may be recovered, firstly, from the property of the society; secondly, in the case of a society the 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 estates of deceased members:Provided that the liability of past members and the estates of deceased members shall in all cases be subject to the provisions of section 25.
