Section 21(3) in The Maharashtra Non-Trading Corporations Act, 1959
(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.
