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Co-Operative Societies Act 2008 113. Compulsory sale of shares Where— a. winding-up proceedings have commenced with respect to a body corporate that is a member of a society; or b. a member of a society has, during a period of 2 years, failed to transact any business with the society, the society may, by written notice to the member, require him to sell his shares to the society.    |
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