Co-Operative Societies Act 2008

29. Termination of membership by members

Members may terminate the membership of a member where—

a.      the member has received at least ten days’ notice of the general meeting at which his membership is to be considered; and

b.     the termination is approved by a majority of at least two thirds of the members who—

              i.         are present at the general meeting; and

             ii.         cast votes on the resolution.

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