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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Jharkhand - Subsection

Section 25(2) in The Jharkhand Area Autonomous Council Act, 1994

(2)The minutes of the Executive Council shall be recorded in a register which will be maintained by the Secretary and shall be signed by Chief Executive Councillor and in his absence by the Vice Chief Executive Councillor presiding over the meeting.