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[Cites 0, Cited by 0] [Section 101] [Entire Act]

State of Himachal Pradesh - Subsection

Section 101(2) in Himachal Pradesh Co-Operative Societies Rules, 1971

(2)The minutes shall contain the names of all creditors present at the meeting and if a poll is demanded the name of each creditor voting for or against the motion, or any amendment moved thereto.