Section 128 in Assam Co-Operative Societies Act, 2007
128. Limitation.
(1)Notwithstanding any of the provisions of the Indian Limitation Act, 1908 (X of 1908), the period of limitation for the institution of a claim to recover any sum, including the interest thereon, due to a registered society by a member thereof shall be computed from the date on which such member dies or ceases to be a member of a society.(2)The Indian limitation Act, 1908 (X of 1908), shall not apply to any debts or liability due by any member, past member or deceased member to any society in respect of which an order of dissolution has been passed under this Act.
