Section 21 in Sikkim Co-Operative Societies Act, 1955
21. Liability of Past Member and his Estate.
(1)The liability of a: past member and of the estate of a deceased member for the debts 'of a registered society as they existed at the date of his ceasing to be a, member or of his death, as the case may be, shall continue for a period of four years from' the said date.(2)No past member of a registered society with unlimited liability shall be eligible for membership of another such society with unlimited liability except with the special permission of the Registrar.
