Section 3(11) in The Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971
(11)"member" means a person who is an ordinary member of a union, and has paid a subscription to the union of not less than 50 paise per calendar month:Provided that, no person shall at any time be deemed to be a member, if his subscription is in arrears for a period of more than three calendar months during the period of six months immediately preceding such time, and the expression "membership" shall be construed, accordingly.Explanation. - A subscription for a particular calendar month shall, for the purpose of this clause, be deemed to be in arrears, if such subscription is not paid within three months after the end of the calendar month in respect of which it is due;
