Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Madhya Pradesh - Subsection

Section 21(2)(i) in The M.P. Prakoshtha Swamitva Adhiniyam, 2000

(i)election of a secretary to the association, who shall keep two separate minutes book one for the association and the other for the board, and shall records in the respective minutes book the resolutions adopted by the association or the board, as the case may be;