Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 10] [Entire Act] State of Maharashtra - Subsection Section 10(5) in Shree Siddhi Vinayak Ganpati Temple Trust (Prabhadevi) Act, 1980 (5)The Executive Officer being the Secretary of the Committee shall be responsible for the maintenance of the minutes of the proceedings of every meeting duly countersigned by the Chairman or other person presiding at the meeting.
