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 11] [Entire Act] State of Odisha - Subsection Section 11(3) in The Orissa Port Trust Act, 1962 (3)All questions at a meeting of the Board shall be decided by a majority of the votes of the Trustees present and voting and in case of an equality of votes, the Chairman, or other Trustee presiding shall have a second or casting vote.
