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[Cites 0, Cited by 0] [Section 72(8)] [Section 72] [Entire Act]

State of Bihar - Subsection

Section 72(8)(b) in The Bihar Co-operative Societies Rules, 1959

(b)The minutes shall contain the names of all creditors present at the meeting and the name of each creditor voting for or against the question put by the Chairman or on any amendment.