Section 71A(2) in Uttarakhand Co-Operative Societies Act, 2003
(2)If the committee of management of the debtor-society fails to comply with the notice referred to in sub- section (1) within a period of thirty days from the date of service of such notice, the creditor-society may itself proceed against such defaulting members in accordance with the provisions of section 70, section 91, section 92 or section 95-A, as the case may be, as if they were members of the creditor-society, and in that event, the provisions of this Act and the rules made there under and the bye-laws of the debtor-society shall so apply as if all references to the debtor-society and its committee of management and officers in the said provisions were references to the creditor-society and its committee of management and officers.
