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Co-Operative Societies Act 2008 41. Meeting called by Registrar 1. Where - a. in the opinion of the directors it is impracticable- i. to call a general meeting of members in the manner in which meetings of members may be called; or ii. to conduct a general meeting of members in the manner prescribed in this Act or in the by-laws; or b. for any reason the Registrar considers acceptable, in addition to those described in paragraph (a) , to call or hold a general meeting, the Registrar may on his own initiative if he is satisfied that such a meeting is warranted in the circumstances, order a general meeting to be called, held and conducted in such manner as he directs. 1. 2. Without restricting the generality of subsection (1), the Registrar may order that the quorum required in this Act or the by-laws be varied or dispensed with at a general meeting called pursuant to this section. 3. A general meeting called pursuant to this section is deemed to be a valid meeting.    |
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