Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(5) in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018

(5)The Executive Officer, being the ex officio Secretary of the Committee, shall be responsible for the maintenance of the minutes of the proceedings of every meeting, and such minutes shall be duly countersigned by the Chairman or by the member presiding at the meeting, as the case may be.