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[Cites 0, Cited by 0] [Section 7] [Entire Act]

NCT Delhi - Subsection

Section 7(1) in The Delhi Fish, Poultry and Egg Marketing Committee Bye-Laws, 2001

(1)Except as otherwise provided in the Act, rules or these bye-laws, all questions that may come up before a meeting of the Committee shall be decided by majority of votes of the members present and in case of equality of votes, the Chairman of the meeting shall have and may exercise a second or casting vote.