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Co-Operative Societies Act 2008 49. Effective date of law 1. No by-law has any force or effect until 3 copies of the by-law, certified to be true copies by the president and secretary of the society, are filed with the Registrar and approved by him. 2. Subject to subsection (3), where a proposed by-law is certified pursuant to subsection (1) and receives the members’ approval required in section 48(1), the by-law has immediate force and effect. 3. A by-law described in subsection (2) ceases to have any force or effect on the expiration of 60 days after the date of the general meeting in which it is approved by the members, unless, within that 60 day period, the by-law is filed with the Registrar pursuant to subsection (1). 4. Where the Registrar approves a by-law, he shall return to the society one copy of the by-law with his approval stamped on the by-law.    |
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