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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16(a) in The M.P. Zila Yojna Samiti Nirvachan Niyam, 1995

(a)Immediately after the meeting the Presiding Officer shall prepare a record of proceedings at the meeting and sign it, attesting with his initials every correction made therein and also permit any member present at the meeting, to affix his signature on such record, if he expresses his desire to do so; and