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[Cites 0, Cited by 0] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(2) in The National Institute of Mental Health and Neuro-Sciences, Bangalore Regulations, 2013

(2)All business of the Governing Body shall, as far as possible, be recorded in the form of resolutions in the minutes book to be maintained by the Secretary and shall be signed by the Chairperson of that meeting after the same is duly confirmed.