Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Assam - Subsection Section 3(4) in The Assam Debt Conciliation Act, 1936 (4)Where the members of a Board are unable to agree, the opinion of the majority shall prevail. Where a Board is equally divided the Chairman shall have a second or casting vote.
