 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Co-Operative Societies Act 2008 159. Notice of dissolution by members 1. When the Registrar approves a special resolution passed pursuant to section 158 he shall, at the expense of the society, cause a notice of the special resolution to be published once a week for 2 consecutive weeks in a newspaper circulated in . 2. Notwithstanding subsection (1), where the Registrar receives an affidavit from the officers of a society stating that the society has no assets and no liabilities and he is satisfied that it is appropriate, he may- a. exempt the society from the requirements of subsection (1); and b. cause, at the expense of the Registrar, a notice of the special resolution passed pursuant to section 158(1) to be published in the Gazette or in a newspaper circulating in . 1. 2. 3. The Registrar shall require from a society, liquidator or trustee appointed by a society or any other person who is required to furnish information, an annual or other return showing- a. the progress of dissolution; b. the distribution of any undistributed surplus or reserve; c. the progress of the administration of a trust established in accordance with this section; and d. any other information that he may require.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back