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[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

State of Madhya Pradesh - Subsection

Section 41(2)(b) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

(b)in the case of a board meeting, by the person who presided the said meeting or by the person who presides the following meeting, wherein the minutes are confirmed.