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Co-Operative Societies Act 2008 46. Delegates 1. Where the by- a society provide for the nomination and appointment of delegates to a general meeting- a. the delegates shall exercise the powers of membership at any annual or special meeting; and b. any reference in this Act with respect to the exercise of any power mentioned in paragraph (a) shall be construed as a reference to delegates. 2. The members who elect delegates may, at a special meeting called for the purpose or at an annual meeting- a. remove the delegates in any manner provided for in the bylaws; or b. notwithstanding subsection (1), amend the by-laws to eliminate the nomination and appointment of delegates.    |
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