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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Rajasthan - Subsection

Section 23(8) in Mahatma Gandhi University of Medical Sciences and Technology, Jaipur, 2012

(8)After every meeting or adjourned meeting of the Board, the Registrar shall within ten working days prepare the draft of the minutes and shall submit the same to the Chairman for approval. The Chairman may make such alterations as necessary and shall approve the same after corrections, if any.