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Co-Operative Societies Act 2008 229. Execution and filing 1. Where this Act requires that by-laws or a statement relating to a society shall be sent to the Registrar, unless otherwise specifically provided, the society shall send 3 copies of the by-laws or statement signed by a director or an officer of the society. 2. Subject to the other provisions of this Act, where the Registrar receives duplicate originals of any by-laws or statement pursuant to subsection (1) and they are accompanied by any other required documents and the prescribed fees, the Registrar shall- a. endorse on each of the duplicate originals the word “Registered” and the date of the registration; b. issue in duplicate the appropriate certificate and attach to each certificate one of the duplicate originals of the by-laws or statements; c. file a copy of the certificate and attached by-laws or statement; d. send to the society the original certificate and attached by-laws or statement; and e. publish in the Gazette notice of the issue of the certificate. 1. 2. 3. The Registrar may date a certificate mentioned in subsection (2) as of the day he receives the by-laws or statement issued pursuant to which the certificate is issued or as of any later day specified by the person who signed the by-laws or statement. 4. A signature required on a certificate mentioned in subsection (2) may be printed or otherwise mechanically produced on the certificate.    |
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