Section 51 in Himachal Pradesh Co-Operative Societies Act, 1968
51. Insolvency of members.
- Notwithstanding anything contained in the Provincial Insolvency Act, 1920(5 of 1920), or any corresponding law for the time being in force, the dues of a society from a member, in insolvency proceeding against him shall rank in order of priority next to the dues payable by him to Government or to a local authority.
