Section 68(12) in The Bihar Co-operative Societies Rules, 1959
(12)If any sum recoverable from a registered society is recovered under Section 54 from a member, past member, or estate of a deceased member or a surety, it shall be duty of the society to make a corresponding adjustment in the account of the member concerned and the debt of the member if any, to such society shall be deemed to be automatically reduced to the extent of the amount recovered from him, his estate or his surety, unless the Registrar directs otherwise.
