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Co-Operative Societies Act 2008 75. Ambit of director’s duty The provisions of a contract, the by-laws or the circumstances of his appointment do not relieve a director from— a. the duty to act in accordance with this Act and the Regulations; and b. liability that by virtue of a rule of law would otherwise attach to him with respect to negligence, default, breach of duty or breach of trust or which he may be guilty of in relation to the society.    |
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