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Co-Operative Societies Act 2008 210. By-laws In addition to the matters required to be set out in the by-laws pursuant to section 10, the by- a society must include— a. conditions of admission, expulsion or suspension of its members; b. a procedure for laying off members where there is a lack of work and a procedure of recall to work; c. remuneration of workers involved in the day to day work of the society; and d. allocation of bonuses among members.    |
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