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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Maharashtra - Subsection

Section 11(5) in The Shree Sai Baba Sansthan Trust (Shirdi) Act, 2004

(5)The Executive Officer appointed under section 13 shall be the Secretary of the Committee and shall be responsible for the maintenance of the minutes of the proceedings of every meeting duly countersigned by the Chairman or any other member presiding at the meeting.