Minutes, in which shall be recorded the names of the 1 [members and other persons referred to in clause (b) of sub-section (3) of section 3] present at, and the proceedings of each meeting 2 *** of 3 [ 4 9560the Corporation]] and of the Standing Committee and every other committee of 3 [ 4 9560the Corporation]], shall be drawn up and recorded in a book to be kept for that purpose, and shall be laid before the next ensuing meeting of 3 [ 4 9560the Corporation]] or of such committee, as the case may be, and signed at such meeting by the presiding officer thereof.Open in Lexace · Ask the AI about this section
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