83. Minutes of proceeding of meeting and directors:-
(1)Every company shall cause minutes of all proceedings of general meetings and of its directors to be entered in books kept for that purpose.(2)Any such minute, if purporting to be signed by the chairman of the meeting at which the proceedings were had, or by the chairman of the next succeeding meeting, shall be evidence of the proceedings.(3)Until the contrary is proved, every general meeting of the company or meeting of directors in respect of the proceedings whereof minutes have been so made shall he deemed to have been duly called and held, and all proceedings had thereat to Lave been duly had, and all appointments of directors or liquidators shall be deemed to be valid.
