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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Jharkhand - Subsection

Section 21(10) in Jharkhand Co-operative Societies Rules, 2008

(10)The minutes of proceedings of general meeting shall be recorded in a book to be kept for the purpose and the minutes shall be signed by the person presiding over the meeting and copy of such minute shall be communicated to all persons invited for the meeting within thirty days of the conclusion of the meeting.