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Union of India - Section
Section 15 in The Societies Registration Act, 1860
15. Member defined. Disqualified members.
- For the purposes of this Act a member of a society shall be a person who, having been admitted therein according to the rules and regulations, thereof, shall have paid a subscription, or shall have signed the roll or list of members thereof, and shall not have resigned in accordance with such rules and regulations; but in all proceedings under this Act no person shall be entitled to vote or be counted as a member whose subscription at the time shall have been in arrear for a period exceeding three months.| UTTAR PRADESH.- The existing section 15 of the principal Act shall be re-numbered as sub-section (1) thereof, andaftersub-section (1) so re-numbered, the following sub-section shall beinserted, namely:-"(2) Every society shall maintain a register of members giving such particulars as may be prescribed." [U.P. Act No. 11 of 1984] |