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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(8) in The M.P. State Legal Services Authority Rules, 1996

(8)All questions at any meeting of the State Authority shall be determined by a majority of votes of the member present and voting and the Patron-in-Chief, as the case may be, or the Executive Chairman who may be presiding at the meeting, shall have a casting vote in case of an equality of votes.