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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Kerala - Subsection

Section 14(2) in Travancore-Cochin Hindu Religious Institutions Act, 1950

(2)The Secretary shall keep the minutes of the Proceedings of each meeting in a hook to be kept for the purpose which shall be signed by the President or the person presiding and the members present at such meeting.