Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Bihar - Subsection

Section 72(8) in The Bihar Co-operative Societies Rules, 1959

(8)
(a)The Chairman shall cause minutes to be prepared of the proceedings of the meeting and shall sign them.
(b)The minutes shall contain the names of all creditors present at the meeting and the name of each creditor voting for or against the question put by the Chairman or on any amendment.