Section 2(25) in The M.P. Industrial Relations Act, 1960
(25)"member" means a person who is an ordinary member of a union and who has paid a subscription of not less than [one rupee] [Substituted by M.P. Act No. 41 of 1981.] per 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 two months or more next preceding such time;Explanation. - A subscription for a particular month shall, for the purposes of this clause, be deemed to be in arrears it such subscription is not paid by the end of the month in respect of which it is due;
