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Co-Operative Societies Act 2008

164. Appointment of liquidator

1.      Where—

a.      a society is to be dissolved pursuant to this Part; or

b.     no liquidator is appointed by the members or the Court, the Registrar may appoint a liquidator to wind up the affairs of the society.

1.     

2.      Notwithstanding subsection (1) where the Registrar is satisfied that the society has no assets and liabilities, he may issue a certificate of dissolution in the prescribed form.









  

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