Section 58B(2) in The M.P. Co-Operative Societies Act, 1960
(2)If, on enquiry made under sub-section (1), the Registrar is satisfied that there are good grounds for an order under this sub-section, he may make an order requiring such person, or in the case of a deceased person, his legal representative who inherits his estate, to repay or restore the money or property or any part thereof, with interest at such rate, or to pay contribution and costs or compensation to such extent as the Registrar may consider just and equitable :Provided that no order under this sub-section shall be made unless the person concerned is given a reasonable opportunity of being heard in the matter :Provided further that the liability of a legal representative of the deceased shall be to the extent of the property of the deceased which has come to the hands of such legal representative.
