 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Co-Operative Societies Act 2008 94. Limitation on purchase of shares Subject to the approval of the Registrar, only a registered society may purchase more than one-fifth of the shares of another society where— a. that other society is insolvent; b. the proposed purchase or acquisition would not render the purchasing society insolvent; or c. the proposed purchase or acquisition would not, in the opinion of the Board, be detrimental to the financial stability of the society.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back