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[Cites 0, Cited by 0] [Section 23(3)] [Section 23] [Entire Act]

State of Bihar - Subsection

Section 23(3)(k) in The Bihar Apartment Ownership Act, 2006

(k)election of a Secretary to the Association of Apartment Owners from among the Apartment owners, who shall be ex-officio member of the Board and shall keep two separate minutes books, one for the Association of Apartment Owners and the other for the Board, pages of each of which shall be consecutively numbered and authenticated by the President of the Association of Apartment Owners, and shall record, in the respective minutes books, the resolutions adopted by the Association of Apartment Owners or the Board, as the case may be;