Section 20(a) in The U.P. Co-operative Societies Act, 1965
(a)no nominal or associate member shall have the right of vote;(aa)[ a member shall have no right of vote if- [Substituted by U.P. Act No. 12 of 1976, vide Section 6 (w.e.f. 3-10-1975).](i)he is defaulter and has been 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).(iii)[* * *]
