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Co-Operative Societies Act 2008

38. First general meeting

1.      This section does not apply to a society if it is continued pursuant to this Act.

2.      Within 2 months of the date of its registration, a society shall hold a general meeting at which all members are entitled to be present and to vote.

3.      Notwithstanding subsection (2), where the Board applies to the Registrar, he may extend the time for holding the general meeting.

4.      The business at the general meeting mentioned in subsection (2) must include—

a.      the making of the by-laws;

b.     the adoption of forms of share certificates and records of the society;

c.      the authorising of the issue of shares;

d.     the appointment of an auditor to hold office until the next annual general meeting;

e.      the making of banking arrangements; and

f.      the transaction of any other business.









  

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