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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Gujarat - Subsection

Section 38(1) in Gujarat Metropolitan Planning Committees Rules, 2016

(1)The Member-Secretary shall record the minutes of proceedings of the meeting at the earliest but not later than three days on the conclusion of every meeting of the Committee and thereafter obtaining the approval of the Chairperson or, in his absence the member presiding the meeting, as the case may be enter the minutes in the book kept for the purpose.