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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 77(2) in The Jammu and Kashmir Panchayati Raj Rules, 1996

(2)The Secretary shall record the proceedings of every meeting in Form 5. The record note of the previous meeting shall be read by the Secretary and confirmed and then signed by the Sarpanch or in his absence by the Naib-Sarpanch or in the absence of both by the Chairman of the meeting.