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Co-Operative Societies Act 2008 126. Furnishing financial statements 1. Not less than ten days before each annual general meeting of members, a society shall make available to each member a copy of the financial statements and report of the auditor referred to in section 124. 2. Where a society applies to the Registrar and he is satisfied that there are reasonable grounds, he may excuse the society from complying with subsection (1).    |
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