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Co-Operative Societies Act 2008 204. By-laws The by- a housing society must, in addition to the matters required to be set out therein by section 10, include the following— a. the manner in which each member may be required to furnish capital for the purposes of the society; b. the manner in which a member may be required to pay for housing charges or other reserves; c. the basis for fixing the amount of housing charges; d. subject to section 27, the manner of withdrawal by a member and the repayment of a member’s interests in the society; and e. the rules governing any leases of housing units by members to non-members.    |
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