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Co-Operative Societies Act 2008 Part V Financing 90. Shares 1. A society may sell shares to its members only, but the shares must have a par value fixed by the by-laws. 2. Unless a society is required by this Act or any other enactment to limit its number of shares it shall have an unlimited number of shares. 3. A share in a registered society is personal property and a shareholder is entitled to an annual statement showing the number of shares that he owns.    |
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