Section 27(1A) in The Maharashtra Co-Operative Societies Act, 1960
(1A)[ Notwithstanding anything contained in sub-section (1), an active member who subsequently fails to participate in the affairs of the society and to use the services upto the minimum level as specified, from time to time, in the by-laws, shall cease to be an active member and shall not be entitled to vote.] [Sub-section (1A) was inserted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 16(b), (w.e.f. 14-2-2013).]
