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Co-Operative Societies Act 2008 88. Remuneration of directors 1. A director or member of a committee is not entitled to be paid any remuneration in connection with his duties as a director or committee member on behalf of a society or for his attendance at meetings. 2. Directors and members of committees may be reimbursed for expenses incurred by reason of performance of their duties and functions as directors or members of committees. 3. A society may purchase and maintain insurance for the benefit of a director, member or a committee, officer or employee against a liability, loss or damage incurred by that person while serving the society as a director, member of committee, officer or employee.    |
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