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 4] [Entire Act] State of Rajasthan - Subsection Section 4(b) in The Rajasthan Industrial Housing Allotment Rules, 1957 (b)In the event of a difference of opinion, votes shall be taken and the opinion, of the majority shall prevail, the Chairman voting only in the event of equality of votes.
