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Co-Operative Societies Act 2008 35. Voting procedure 1. Subject to the by-laws, members shall vote— a. by a show of hands; or b. where the majority of the members entitled to vote at a meeting so demands, by secret ballot. 1. 2. The Chairman of the meeting shall in the event of a tie be entitled to a second or casting vote. 3. Subject to this Act and the by-laws, a majority of the members who are present and cast votes at a meeting shall decide all questions.    |
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