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Co-Operative Societies Act 2008 39. Annual meetings 1. A society shall hold an annual meeting each year not later than 3 months after the end of the financial year of the society. 2. Notwithstanding subsection (1) and notwithstanding that the time for holding a general meeting as required by this section has expired, where the Registrar receives a written request from the Board, he may authorize the society to hold the annual general meeting at any date not later than 6 months after the end of the financial year of the society. 3. The by-laws may provide for holding semi-annual or other periodic meeting    |
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