Section 20(a) in Uttarakhand Co-Operative Societies Act, 2003
(a)no nominal or associate member shall have the right of vote;(aa)a member shall have no right of vote if-(i)he is defaulter and has been a defaulter for a period of not less than six months; or(ii)he is a delegate of a society which is such defaulter as is referred to in sub-clause (i)
