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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Odisha - Subsection

Section 29(1) in The Orissa Co-operative Societies Rules, 1965

(1)Every Society shall cause the minutes of the proceedings of each meeting of it's General Body to be recorded by the Chief Executive of the Society in a book kept for the purpose, duly certified by the President under his hand and seal, to be the Minutes Book of the Society.