Section 110(6) in The Multi-State Co-Operative Societies Act, 2002
(6)In the case of a meeting of the board or of a committee of the board, the minutes shall also contain—(a)the names of the members of the board present at the meeting; and(b)in the case of each resolution passed at the meeting, the names of the members of the board, if any, dissenting from, or not concurring in, the resolution.
