Section 111(2) in West Bengal Co-operative Societies Rules, 2011
(2)Liability of members.The members of a Co-operative society shall, upon the dissolution of the Co-operative society, be jointly and severally liable o contribute towards any deficiency in the assets of the Co-operative society:(a)if the Co-operative society is a society with unlimited liability, without limit; and(b)if the Co-operative society is a society with limited liability, subject to such limitation as may be provided in the bye-laws.
