 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Co-Operative Societies Act 2008 170. Limitation on liability of liquidator 1. A liquidator is not liable where he relies in good faith on— a. financial statements of the society represented to him— i. by an officer of the society; or ii. by the auditor of the society in a written report that states that the financial statements reflect fairly the financial condition of the society; or b. an opinion, a report or a statement of an attorney-at-law, an accountant, an engineer, an appraiser or other professional advisor retained by the liquidator.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back