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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Gujarat - Subsection

Section 38(5) in Gujarat Metropolitan Planning Committees Rules, 2016

(5)The Member-Secretary 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.