Section 3(25) in The Maharashtra Industrial Relations Act, 1946
(25)“member” means a person who is an ordinary member of a union and who has paid a subscription of not less than twenty-five paise per calendar month :Provided that, no person shall at any time be deemed to be a member if his subscrip-tion is in arrears or a period of more than three calendar months during the period of six months immediately preceding such time.Explanation.—A subscription for a particular calendar month shall, for the pur-poses of this clause, be deemed to be in arrears if such subscription is not paid by the end of the calendar month in respect of which it is due ;
