Co-Operative Societies Act 2008

Part V Financing

90. Shares

1.      A society may sell shares to its members only, but the shares must have a par value fixed by the by-laws.

2.      Unless a society is required by this Act or any other enactment to limit its number of shares it shall have an unlimited number of shares.

3.      A share in a registered society is personal property and a shareholder is entitled to an annual statement showing the number of shares that he owns.