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Co-Operative Societies Act 2008 19. Access to records 1. The Registrar may, during the normal business hours of the society, examine any of the records specified in section (2) of section 18. 2. Members of a society, their agents and their legal representatives may, during the normal business hours of the society, examine any of the records specified in section 18(2)(a) to (h) . 3. A society shall give to any person specified in subsections (1) and (2) access to any record specified in section 18(2), during normal office hours of the society.    |
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