Section 49(9) in The M.P. Co-Operative Societies Act, 1960
(9)[ (a) Every society shall record in the minutes book, the minutes of all the proceedings of every general meeting and all other meetings of its committee.(b)Such minutes shall be circulated to all the persons invited for the meeting, within thirty days from the conclusion of the meeting.(c)The minutes so recorded shall be signed by the person who presided over the said meetings.]
