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Co-Operative Societies Act 2008 175. Continuation of actions 1. Notwithstanding the dissolution of a society pursuant to this Act— a. a civil, criminal or administrative action or proceeding commenced by or against, the society before its dissolution may be continued as if the society had not been dissolved; and b. a civil, criminal or administrative action or proceeding may be brought against the society within 2 years after its dissolution as if the society had not been dissolved; and c. any property that would have been available to satisfy any judgment or order if the society had not been dissolved remains available for that purpose. 1. 2. Service of a document on a society after its dissolution may be effected by serving the document on a person who on the records of the Registrar is one of the last directors of the society. 3. Notwithstanding the dissolution of a society, a person to whom any of its property has been distributed is liable to any person claiming pursuant to subsection (1) to the extent of the amount received by that person on the distribution with respect to any share of the society that person held, and an action to enforce such liability may be brought within 2 years after the date of dissolution of the society.    |
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