Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Gujarat - Subsection

Section 35(5) in Gujarat District Planning Committees Rules, 2016

(5)The Secretary of the Committee shall after the approval of the minutes of the meeting by the Chairperson or, the member presiding the meeting, as the case may be, send the copy of the minutes as entered in the minutes book to every member of the Committee for his record and information.