Section 110(7) in The Multi-State Co-Operative Societies Act, 2002
(7)Nothing contained in sub-sections (1) to (6) shall be deemed to require the inclusion in any such minutes of any matter which, in the opinion of the chairperson of the meeting—(a)is, or could reasonably be regarded as, defamatory of any person;(b)is irrelevant or immaterial to the proceedings; or(c)is detrimental to the interests of the multi-State co-operative society.Explanation.—The chairperson shall exercise an absolute discretion in regard to the inclusion or non-inclusion of any matter in the minutes on the grounds specified in this sub-section.
