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

State of Tamilnadu - Subsection

Section 13(d) in Powerloom Registration Funds Rules, 1992

(d)Minutes of the proceedings of all the meeting of the Board shall be maintained in books kept for that purpose with their pages consecutively numbered by the Member-Secretary. The minutes of the Board shall be signed by the person who presides over the meeting or any other member duly authorised by the Board in this behalf.