Section 27(2) in The Gujarat Co-Operative Societies Act, 1961
(2)[ The person who has committed a default and remains as such defaulter in making repayment of loan or interest thereon for a period of one year from the due date of repayment of such loan or interest or installment shall not be entitled to exercise voting rights of a member of a society till all such repayments are made.] [Added by Gujarat 1 of 2008, Sec. 6 (w.e.f. 8.10.2007).]
