Section 75(7) in The Manipur Co-operative Societies Act, 1976
(7)No defaulting member or his surety, who, is in default in repayment of any loan or repayment of any sum due to any society including co-operative bank, for a period exceeding three months shall be entitled to vote in the general meeting of the society, including co-operative bank, and no such person shall be eligible to be a member of the Board or committee of any co-operative institutions.
