Section 3(25) in Bombay 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 member if his subscription is in arrears for a period of three [calendar months] or more next preceding such time;][Explanation - A subscription for a particular calendar month shall, for the purposes 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;]
