Section 110(2) in The Multi-State Co-Operative Societies Act, 2002
(2)Each page of every such book shall be initiated or signed and the last page of the record of proceedings of each meeting in such books shall be dated and signed—(a)in the case of minutes of proceedings of a meeting of the board or of a committee thereof, by the chairperson of the said meeting or the chairperson of the next succeeding meeting;(b)in the case of minutes of proceedings of a general meeting, by the chairperson of the same meeting within the aforesaid period of thirty days or in the event of the death or inability of that chairperson within that period, by a member of the board duly authorised by the board for the purpose.
