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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Uttar Pradesh - Subsection

Section 24(3) in U.P. Kshettra Panchayats (Conduct of Proceedings) Rules, 1962

(3)The minutes of a meeting shall be read out at the same meeting or the next ensuing meeting and after being passed as correct by the members and in case it relates to the previous meeting by a majority of those members who were present in such previous meeting, shall be certified as passed under the signature of the Pramukh.