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Co-Operative Societies Act 2008 31. Appeal 1. Subject to subsection (2), where a person’s membership is terminated pursuant to section 28 or 29, he may appeal the termination to the Registrar in the prescribed manner, and the Registrar shall confirm or set aside the resolution terminating the membership. 2. No person whose membership is terminated for failure to pay fees, assessments, rent or occupancy charges or to fulfill other financial obligations to the society is eligible to appeal against the termination to the Registrar pursuant to subsection (1). 3. Where a person appeals against the termination of his membership pursuant to section 28(2)(c) or this section, notwithstanding the resolution terminating his membership, he continues to be a member until the termination of his membership is confirmed by the meeting of members pursuant to section 28(2)(d) or by the Registrar pursuant to this section, as the case may be.    |
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