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Co-Operative Societies Act 2008 19. Amendment of by-law 1. Where in pursuant to sections 10 and 48 of the Act a registered society amends it by-laws, such amendment shall be by a resolution of the members of the registered society at a general meeting. 2. Every resolution made under paragraph (1) of this Regulation shall not be valid unless it was approved by a majority of not less than two thirds of the members present at the general meeting at which it was proposed but the meeting must consist of at least 20% of the members or 50 persons, whichever is less. 3. A copy of the resolution under paragraph (1) of this Regulation shall be forwarded to the Registrar together with 2 copies of the amendment within a reasonable time.    |
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