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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Maharashtra - Subsection

Section 32(2) in The Maharashtra Non-Trading Corporations Act, 1959

(2)Any member shall be entitled to be furnished, within seven days after he has made a request in that behalf to the corporation, with a copy of any minutes referred to in sub¬section (1), on payment of six annas for every one hundred words or fractional part thereof required to be copied.