Section 74 in West Bengal Co-operative Societies Act, 2006
74. Disposal of moneys of the deceased, expelled, resigned or insane member.
(1)All sums, calculated in accordance with the provisions or rules, to be due from a Co-operative society to a member, other than payments to be made in respect of share or interest of such member to the Co-operative society, shall, subject to the provision of section 58, be paid within one year-(a)in the case of a deceased member, to the person to whom the share and interest are transferred or their value is paid in accordance with the provision of section 70;(b)in the case of a member who has been expelled by, or has resigned from a Co-operative society, to him; and(c)in the case of a member who has become insane, to the person appointed to manage his properties under the Mental Health Act, 1987 (35 of 1987).(2)All payments and transfers made by a Co-operative society in accordance with the provisions of sections 70, 71, 72 and 73 and sub-section (1) of this section shall be valid and effectual irrespective of any demand made upon the Co-operative society by any other person.
