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 16] [Entire Act] State of Kerala - Subsection Section 16(5) in Travancore-Cochin Medical Practitioners Act, 1953 (5)At every meeting of a council, the president shall, in addition to his vote as a member of the council, have a second or casting vote in case of an equality of votes.
