Section 19(3) in The U.P. Agricultural Credit Act, 1973
(3)[Notwithstanding anything in the Uttar Pradesh Co-operative Societies Act, 1965, where a bank] [Substituted by U.P. Act 19 of 1975, vide Section 17(a) (w.e.f. 31-3-1975), for the words "where a bank"] has obtained against decree or award a co-operative society indebted to it the bank may proceed to recover such moneys firstly from the assets of the co-operative society and secondly from the members of the co-operative society to the extent of their debts due to the society:[Provided that if any such member who was not a party to any proceedings referred to in sub-section (2) disputes the existence or amount of debt due from him to the society, the objection shall be decided in the appropriate execution proceedings.] [Instituted by U.P. Act 19 of 1975, vide Section 17(b) (w.e.f. 31-3-1975)]
