Section 23(1) in Rajasthan Co-operative Societies Act, 2001
(1)Subject to the provisions of sub-section (2),, the liability of a past member or of the estate of a deceased member of a co-operative society for the debts of the society as they existed -(a)in the case of a past member, on the date on which he ceased to be a member; and(b)in the case of a deceased member, on the date of his death, shall continue for a period of two years.
