Section 113 in Haryana Co-operative Societies Act, 1984
113. Recovery of sums due to Government.
- All sums due from the co-operative society to the Government including any cost awarded to the Government under any provision of this Act on a certificate issued by the Registrar, in this behalf, 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 society from the members, past members or the estate of the deceased members.
