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[Cites 0, Cited by 0] [Section 109] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 109(5) in The Jammu and Kashmir Panchayati Raj Rules, 1996

(5)The Secretary shall record the proceedings of every meeting in Form 27. The record note of the previous meeting shall be read by the Secretary and confirmed and then signed by the Chairman or in his absence by the Vice-Chairman or in the absence of both by the Chairman of the meeting.