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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Madhya Pradesh - Subsection

Section 41(3) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

(3)The minutes of a general meeting shall be deemed to have been confirmed on the thirtieth day of its dispatch to all members, if no comments are received from members within that time :Provided that where comments have been received from members, corrections, if any, may be made to the minutes by the President, and the revised, minutes shall be confirmed by the person who presides the following meeting of the general body.