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Co-Operative Societies Act 2008 166. Cessation of business From the date of the commencement of its liquidation— a. a society continues in existence, but shall cease to carry on its business except insofar as may be required, in the opinion of the liquidator, for an orderly liquidation; and b. any transfer of shares, other than a transfer made to or with the approval of the liquidator, and any alteration in the status of the members made after the commencement of the liquidation is void.    |
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