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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 13(2) in The Jammu and Kashmir Homoeopathic Practitioners Act, 2003

(2)All questions at a meeting of the Board shall be decided by the votes of the majority of members present and voting at the meeting and, in case of a tie, the President for the time being may, in addition to his vote as a member of the Board, exercise a second or a casting vote.