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

State of Madhya Pradesh - Subsection

Section 13(a) in The M.P. Minorities Commission (Procedure) Regulations, 1996

(a)The Minutes of each meeting of the Commission shall be recorded by the Secretary or any officer authorised by the Secretary immediately after the meeting. Such minutes shall be submitted to the Chairman for his approval and upon approval be circulated to members of the Commission and forwarded to the Government.