Section 72(7) in The Goa Co-operative Societies Act, 2001
(7)The minutes of the board meetings so recorded shall be signed by the person who chaired the said meeting, or by the chairman of the succeeding meeting, and minutes of the general meeting shall be signed by the person who chaired the meeting within thirty days from the date of the meeting or in the event of his unwillingness or inability, by a director duly authorised by the board for the purpose.Chapter-VIII [Accounts, Audit, Inquiry and Inspection] [Substituted by the Goa Co-operative Societies (Amendment) Act, 2009.]
