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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Haryana - Subsection

Section 66(2) in Haryana Municipal Corporation Act, 1994

(2)Every meeting of the Corporation or of any committee thereof, the minutes of proceedings which have been duly drawn up and signed shall be deemed to have been duly convened and to be free from all defects and irregularities.