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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Kerala - Subsection

Section 10(4) in The Kerala Document Writers Scribes and Stamp Vendors Welfare Fund Act, 2012

(4)Any matter coming up before a meeting of the Board shall be decided by a majority of the members of the Board present and voting at the meeting and in the case of equality of votes, the Chairman or the Vice-Chairman or the member of the Board who presides over the meeting, shall have right for a casting vote.