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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16(3) in The M.P. Society Registrikaran Adhiniyam, 1973

(3)The register of members shall be prima facie evidence of the membership of the society and of all matters entered therein :Provided that no member whose subscription for the time being is in arrear for a period exceeding six months shall be entitled to vote in any proceedings of the society under this Act.