Co-Operative Societies Act 2008

229. Execution and filing

1.      Where this Act requires that by-laws or a statement relating to a society shall be sent to the Registrar, unless otherwise specifically provided, the society shall send 3 copies of the by-laws or statement signed by a director or an officer of the society.

2.      Subject to the other provisions of this Act, where the Registrar receives duplicate originals of any by-laws or statement pursuant to subsection (1) and they are accompanied by any other required documents and the prescribed fees, the Registrar shall-

a.      endorse on each of the duplicate originals the word “Registered” and the date of the registration;

b.     issue in duplicate the appropriate certificate and attach to each certificate one of the duplicate originals of the by-laws or statements;

c.      file a copy of the certificate and attached by-laws or statement;

d.     send to the society the original certificate and attached by-laws or statement; and

e.      publish in the Gazette notice of the issue of the certificate.

1.     

2.     

3.      The Registrar may date a certificate mentioned in subsection (2) as of the day he receives the by-laws or statement issued pursuant to which the certificate is issued or as of any later day specified by the person who signed the by-laws or statement.

4.      A signature required on a certificate mentioned in subsection (2) may be printed or otherwise mechanically produced on the certificate.