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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Maharashtra - Subsection

Section 13(5) in The Shree Shanaishwar Devasthan Trust (Shingnapur) 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.