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[Cites 0, Cited by 0] [Section 30(13)] [Section 30] [Entire Act]

State of Rajasthan - Subsection

Section 30(13)(ii) in Rajasthan Co-operative Societies Rules, 2003

(ii)Unless the minutes are drawn up and are duly signed by the Chairman immediately on the termination of the meeting, the minutes free from all alteration or corrections shall be drawn up and shall be signed by the Chief Executive Officer and the Chairman within 72 hours from the time when the meeting terminated. The minutes so signed shall be the evidence of the proceedings of that meeting.