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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Odisha - Subsection

Section 17(2) in The Orissa Housing Board Employees' Provident Fund Trust Rules, 1997

(2)The records of the minutes of each meeting shall be signed by the Chairman of the Board of Trustees after confirmation with modification as may be considered necessary at the next meeting.