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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Rajasthan - Subsection

Section 58(2) in The Rajasthan District Boards Act, 1954

(2)The minutes shall be read out at the meeting or the next ensuing meeting and after being passed as correct by the members (or a majority of them) present at the meeting who were also present at the proceedings recorded in the minutes, shall be certified as passed by the signature of the Chairman of the meeting at which they are passed.