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[Cites 0, Cited by 0] [Section 61] [Entire Act]

Union of India - Subsection

Section 61(3) in The Cantonments Act, 2006

(3)Any document or minutes which purport to be the record of the proceedings of a Board or any Committee of a Board shall, if made and signed substantially in the manner prescribed for the making and signing of the record of such proceedings, be presumed to be a correct record of the proceedings of a duly convened meeting, held by a duly constituted Board or Committee, as the case may be, whereof all the members were duly qualified.