Section 21 in The Maharashtra Non-Trading Corporations Act, 1959
21. Register of members.
(1)The subscribers of the memorandum of a corporation shall be deemed to have agreed to become members of the corporation, and on its registration, shall be entered as members in its register of members.(2)Every other person who agrees to become a member of a corporation and whose name is entered in its register of members shall be a member of the corporation.(3)In the register of members there shall be entered the following particulars,–(a)the name and address, and the occupation, if any, of each member;(b)the shares held by each member distinguishing each share by its number and the amount paid or agreed to be considered as paid on those shares;(c)the date on which each member was entered in the register as a member; and(d)the date on which any member ceased to be a member.(4)The register of members shall be prima facie evidence of any matters directed to be inserted or authorised to be inserted therein by this Act.
