Section 29(4) in The Maharashtra Non-Trading Corporations Act, 1959
(4)In case of a meeting of the Board of directors or of a committee of the Board, the minutes shall also contain–(a)the names of the directors present at the meeting; and(b)in the case of each resolution passed at the meeting, the names of the directors, if any, dissenting from, or not concurring in, the resolution.
