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Co-Operative Societies Act 2008 34. Representative of member who is not an individual 1. Where a registered society is a member of another registered society, the latter society shall recognise any individual authorised by a resolution of the directors of the former society to represent it at meetings of the latter society. 2. An individual authorised by a resolution of the directors to represent a society may exercise, on behalf of the society, all the powers of that society as if it were an individual member.    |
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