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Co-Operative Societies Act 2008 80. Meetings by telephone etc. 1. Subject to the by-laws, where all the directors consent, a meeting of directors or of a committee may be held by means of— a. a telephone system; and b. a communication facility other than a telephone, that permits all persons participating in the meeting to hear and speak to each other, and a person so participating is deemed to be present at that meeting. 2. Unless this Act, the Regulations or the by-laws require a meeting, a resolution of the directors may be passed without a meeting where— a. all the directors consent to the resolution in writing; and b. the consent is filed with the minutes of the proceedings of the directors.    |
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