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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Haryana - Subsection

Section 16(9) in The Haryana Advocates' Welfare Fund Rules, 2014

(9)The minutes of the meeting shall be recorded by the Secretary or any other official duly authorized by the Trustee Committee and the same shall be circulated to the members, as early as possible, after approval of the Chairperson.