Section 26(5) in The Orissa Self-Help Co-operatives Act, 2001
(5)Subject to the provisions of Sub-section (6) the liability of a member or of the estate of a deceased member for the debts of the Co-operative as they existed -(a)in the case of a past member, on the date on which the person ceased to be a member; and(b)in the case of a deceased member, on the date of his/her death; shall continue for a period of two Co-operative business years from such date.
