Co-Operative Societies Act 2008
217. Consultation by Registrar
The Registrar shall, from time to time, consult the National League or National Council with respect to matters relating to development of registered societies.
 |
|
|
|
|
|
|
|||
|
 |
 |
|
|
|||||
|
|
||||||||
 |
 |
|
|||||||
 |
|
||||||||
|
|
|||||||||
|
|||||||||
|
|||||||||
|
|||||||||
 |
|
||||||||
 |
|
 |
|
||||||
|
|
|
|
|
|
|
|||
|
|
|
|
|
|
|||||
|
|
|
||||||||
|
|
|
|||||||
|
|
||||||||
|
|
|||||||||
Co-Operative Societies Act 2008 217. Consultation by Registrar The Registrar shall, from time to time, consult the National League or National Council with respect to matters relating to development of registered societies. |
|||||||||
|
|||||||||
|
|||||||||
|
|
||||||||
|
|
|
|
||||||
