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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Himachal Pradesh - Subsection

Section 33(1) in The Himachal Pradesh Municipal Corporation Act, 1994

(1)Minutes of the proceedings at each meeting of a municipality shall be drawn up and recorded in a book to be kept for the purpose, shall be signed by the Chairman of the meeting or of the next ensuing meeting.