Section 81(2) in The M.P. Co-Operative Societies Act, 1960
(2)Sums due from a society to the State Government and recoverable under sub-section (1) may be recovered-(a)firstly, from the property of the society;(b)secondly, in the case of a society the liability of the members of which is limited, from the members, past members, or estates of the decreased members subject to the limit of their liability :Provided that the liability of a legal representative of the deceased shall be to the extent of the property of the deceased which has come to the hands of such legal representative; and(c)thirdly, in the case of other societies, from the members or past members, or estates of the deceased members :Provided that the liability of past members or estate of deceased members in all cases shall be subject to the provisions of Section 29.
