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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Odisha - Subsection

Section 36(6) in The Orissa Co-operative Societies Rules, 1965

(6)The President of the Committee shall cause minutes of each meeting to be recorded in relevant books and sign the same together with -
(a)the names and signatures of the members present at each meeting; and
(b)all resolutions and proceedings at their meeting.