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Co-Operative Societies Act 2008 25. Membership fees and membership register 1. No person may exercise the rights of membership of a society unless and until he has paid the prescribed membership fee and has satisfied any other requirement which may be prescribed by the by-laws. 2. A registered society shall keep a register of members in which shall be recorded— a. the names and addresses of members; and b. the date on which each member became a member and the date, if any, on which he ceased to be a member.    |
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