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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(II) in Orissa State Agricultural Marketing Board Regulations, 1991

(II)Minutes book to be kept - (a) A minute book shall be kept by the Secretary of the Board or any other officer authorised by him. The proceedings of every meeting shall be entered therein and be signed by the Secretary and the Chairman. The minute book shall be permanently preserved. It shall be open to inspection at all reasonable hours by the Chairman/Secretary/Director of Marketing or any other officer duly authorised by the Board.