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Co-Operative Societies Act 2008 2. Definition In these Regulations— “Act” means the Co-operative Societies Act; “association” means a group of people organised for some common purpose but without corporate personality; “bank” means a bank registered under the Banking Act; “corporation” means a body corporate under law; “form” means a prescribed form as set out in the First Schedule; “society” means a registered primary, secondary or tertiary society as defined in section 21(1) of these Regulations; “Unincorporated organisation” means a body of persons not incorporated under law.    |
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