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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Uttarakhand - Subsection

Section 29(2) in Uttarakhand Self Reliant Co-Operatives Act, 2003

(2)The minutes so recorded shall be signed by the person who chaired the said meeting, or the event of his/her incapacity to sign the minutes within the time required, by a Director duly authorized by the Board.