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Co-Operative Societies Act 2008 Part IX Reconstruction of Societies 142. Methods of reconstruction 1. The reconstruction of a registered society may be effected by any of the following methods— a. the amalgamation of one society with another society to form a single society; b. the transfer of the assets and liabilities of one society to another society; or c. the division of a society into 2 or more societies. 1. 2. Sections 145 to 148 shall have effect with respect to the procedure that must be followed in relation to the reconstruction of a society.    |
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