Multi-State Cooperative Societies Act, 1984

75. Limitation.-

1.      Notwithstanding anything contained in the Limitation Act, 1963, but subject to the specific provisions made in this Act, the period of limitation in the case of a dispute referred to the Central Registrar shall,

a.      When the dispute relates to the recovery of any sum including interest thereon due to a multi-State cooperative society by a member thereof, be computed from the date on which such member dies or ceases to be a member of the society;

b.     save as otherwise provided in clause(c), when the dispute relates to any act or omission on the part of any of the parties referred to in clause (b) or clause (c) of sub-section (1) of section 74, be six years from the date on which the act or omission, with reference to which the dispute arose, took place;

c.      when the dispute relates to a multi-State cooperative society which has been ordered to be wound up under section 77 or in respect of which an administrator has been appointed under section 48, be six years from the date of the order issued under section 77 or section 48, as the case may be;

d.     when the dispute is in respect of an election of an officer of a multi-State cooperative society, be one month from the date of the declaration of the result of the election.

1.     

2.      The period of limitation in the case of any dispute, except those mentioned in sub-section (1), which are required to be referred to the Central Registrar shall be regulated by the provisions of the Limitation Act, 1963, as if the dispute were a suit and the Central Registrar a civil court.

3.      Notwithstanding anything contained in sub-sections(1) and (2), the Central Registrar may admit a dispute after the expiry of the period of limitation, if the applicant satisfies the Central Registrar that he had sufficient cause for not referring the dispute within such period.

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