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Co-Operative Societies Act 2008 36. Bank account 1. The directors of a registered society may open and maintain an account at any bank. 2. Cheques drawn on an account mentioned in paragraph (1) shall be signed by the treasurer of the society and a director or by two directors. 3. Without affecting paragraph (2), the Board may authorize the manager or another senior employee to perform any of the duties of the treasurer, including the signing of cheques.    |
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