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Co-Operative Societies Act 2008 85. Notice of change of directors 1. Within thirty days after a change is made in its directorship, a society shall send to the Registrar a notice in the prescribed form setting out the change, and the Registrar shall file the notice. 2. Notwithstanding subsection (1), where a society sends the annual return in accordance with section 141, within thirty days after a change is made in its directorship, it is not required to send the notice required by this section.    |
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