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Co-Operative Societies Act 2008 Part X Receivers and Receiver-Managers 150. Receiver appointed by Registrar Where, in the opinion of the Registrar, based on the results of an examination undertaken pursuant to section 180, it is necessary to appoint a receiver-manager to protect the equity of the members, the Registrar may, subject to the approval of the Minister, appoint a receiver-manager.    |
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