Co-Operative Societies Act 2008
32. Re-admittance
A person whose membership is terminated pursuant to section 28 or 29, may be re-admitted to membership only by a two-thirds majority vote of members present and voting at a general meeting.
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Co-Operative Societies Act 2008 32. Re-admittance A person whose membership is terminated pursuant to section 28 or 29, may be re-admitted to membership only by a two-thirds majority vote of members present and voting at a general meeting. |
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