Co-Operative Societies Act 2008

113. Compulsory sale of shares

Where—

a.      winding-up proceedings have commenced with respect to a body corporate that is a member of a society; or

b.     a member of a society has, during a period of 2 years, failed to transact any business with the society, the society may, by written notice to the member, require him to sell his shares to the society.