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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Punjab - Subsection

Section 9(4) in Punjab Market Committees Bye-laws

(4)A resume of every discussion with the number of votes for and against each motion and amendment shall be recorded by the Secretary under the instructions of the Chairman of the meeting. A complete and accurate record shall be kept in the Minute Book to indicate whether a member did not cast vote or voted for or against a proposition or an amendment. [If any member records his dissent from the decision taken by the Committee, the dissenting note of such member shall be recorded by the Secretary, in the Minute Book and signature of the member concerned shall also be obtained.] [Inserted vide Notification No. 3066, dated 28th January, 1988, Punjab Gazette dated 19th February, 1988.]If a resolution is based on a certain report, letter or document, substance of such report, letter or document shall be incorporated in the Minute Book.