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State of Bihar - Section

Section 11 in The Itki Tuberculosis Sanatorium (Regulation of Buildings) Rules, 1953

11.

In the event of an objection being raised to the form in which any resolution has been recorded, the Chairman shall decide the question after reference to the original draft of the resolution, and if he is satisfied that the minute recorded is inaccurate, he shall make the necessary correction in the minute book.