Co-Operative Societies Act 2008
30. Suspension of membership for misconduct
The Board of a registered society may by notice in writing suspend a member for a period not exceeding 3 months if they are satisfied that he is guilty of misconduct.
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Co-Operative Societies Act 2008 30. Suspension of membership for misconduct The Board of a registered society may by notice in writing suspend a member for a period not exceeding 3 months if they are satisfied that he is guilty of misconduct. |
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