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Co-Operative Societies Act 2008 67. Meetings 1. The Supervisory Committee shall meet at least once every 3 months, and shall at each such meeting examine the affairs of the credit union or other society. 2. The Supervisory Committee shall keep minutes of its meetings and shall— a. within 7 days of each meeting report the results thereof in writing to the Board; and b. submit a written report to the annual meeting of the members of the credit union or other society.    |
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