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State of Tamilnadu - Section

Section 18 in Tamil Nadu Maritime Board (Procedure For Meeting of The Board and Its Committee) Regulations, 1997

18. Corrections of errors in the minutes.

- If any member present draws the attention of the Chairman of the previous meetings to any portion of the minutes of the proceedings of the previous meeting as being erroneously entered in the minutes, such amendment as the Chairman deemed proper shall be made before the minutes are conformed by the Board.