Section 123 in Arunachal Pradesh Co-operative Societies Act, 1978
123. Recovery of sums due to Government.
(1)Unless otherwise provided by this Act all sums due from a society or from an officer or member or past member or a deceased member of a society as such to the Government, may be recovered according to the law and under the rules for the time being in force for the recovery as a public demand under the Bengal Public Demands Recovery Act, 1913.(2)Liability. - Sums due from a society to the Government and recoverable under the forgoing sub-section may be recovered; firstly from the property of the society ; secondly in the case of a society of which the liability of the members is limited from the members or past members or the estate of deceased members subject to the limit of their liability; and thirdly, in the case of societies with unlimited liability from the members or past members or the estate of deceased members.(3)The liability of past members or the estate of deceased members shall in all cases be subject to the provisions of Section 33.
