Section 26(1) in Kerala Cooperative Societies Act, 1969
(1)Subject to the provisions of sub-section (2) , the liability of a past member or of the estate of a deceased member of a society for the debts of the society as they existed--(a)in the case of a past member, on the date on which he ceased to be a member;(b)in the case of a deceased member, on the date of his death shall continue for a period of two years from such date.
