Section 27(10) in The Maharashtra Co-Operative Societies Act, 1960
(10)[ [If a member has taken a loan from the society, such member shall, whenever he is a defaulter, as provided in the Explanation to clause (i) of subsection (1) of section 73CA have no right to vote in the affairs of the society] [Sub-sections (10) and (11) were added by Maharashtra 3 of 1974, Section 6.]:Provided that, a member shall not be deemed to be a defaulter if he has discharged his obligation to deliver his marketable produce to the marketing or processing society and the value of such produce is not less than the amount of his dues, even if the actual settlement of his dues, either in whole or in part, takes place at a later stage.
