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Co-Operative Societies Act 2008 Part XII Investigations 180. Examination 1. The Registrar may — a. on his own motion; or b. on the application of 25 members or 10 percent of the members whichever is less, appoint a person as examiner who shall examine the books of the society and the affairs of the society and report to the Registrar. 2. Subject to subsection (3), the Registrar may direct that the expenses incidental to an examination undertaken pursuant to this section are to be defrayed— a. by the members applying for the examination; b. by the society or its officers; or c. by any combination of the members, the society or its officers. 1. 2. 3. Where an examination undertaken pursuant to this section reveals substantial irregularities in the business of the society, the Registrar shall not direct any members on whose motion the examination was commenced to defray the expenses. 4. Where the Registrar appoints an examiner pursuant to subsection (1), the society and its officers, members, agents or employees shall furnish the examiner with any books, accounts, securities or other documents the examiner requires to perform the examination.    |
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