Section 25(1) in Jammu and Kashmir Co-Operative Societies Act, 1989
(1)Subject to the provisions of sub-section (2), the liability of a past member or of the estate of a deceased member of a Co-operative Society for the debts of the Society as they existed-(a)in the case of deceased member, on the date of his death;(b)in the case of a past member, on the date on which he ceased to be a member,shall continue for a period of one year from such date.
