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Co-Operative Societies Act 2008 42. Resolution in lieu of meeting 1. Except where a written statement is submitted by an auditor pursuant to section 136— a. a resolution in writing signed by such number of members as may be specified in the by-laws as are entitled to vote to adopt a resolution at a general meeting of members is as valid as if it had been passed at a general meeting of the members; and b. a resolution in writing dealing with any matter required by this Act to be dealt with at a general meeting of members and signed by all the members entitled to vote at that meeting— i. satisfies all the requirements of this Act relating to meetings of members; and ii. subject to subsection (2), is effective from the date specified in the resolution. 1. 2. The effective date of a resolution described in subsection (1)(b) (ii) must not be earlier than the date on which the first member signed the resolution. 3. A copy of every resolution described in subsection (1) must be kept with the minutes of the meetings of members.    |
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