Co-Operative Societies Act 2008
110. Deductions applied to loans and shares
The by- a society may provide that the society—
a. deduct an amount from the moneys it receives for the goods, products or services it has marketed, handled, or dealt in, for or on behalf of a member or non-member patron; and
b. apply the amount prescribed in paragraph (a) as a loan or to the purchase of shares on such terms as the Board determines.
