Section 55 in Haryana Co-operative Societies Act, 1984
55. Charge and set off.
- A co-operative society shall have a charge upon the share or contribution or interest in the capital and on the deposits of a member or past member or deceased member and upon any dividend, bonus or profits payable to a member or past member or the estate of a deceased member in respect of any debt due from such member or past member or the estate of such deceased member to the society and may set off any sum credited or payable to a member or past members or the estate of a deceased member in or towards payment or any such debt.
