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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Himachal Pradesh - Subsection

Section 23(3) in Himachal Pradesh Societies Registration Act, 2006

(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.