Section 3(7)(iv) in The Rajasthan Charitable Endowments Rules, 1961

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State of Rajasthan - Subsection

Section 3(7)(iv) in The Rajasthan Charitable Endowments Rules, 1961

(iv)The manner of coming to a decision on matters on which the committee is divided (ordinarily the opinion of the majority will prevail and where there is an equality of votes, the chairman or president should have a second or casting vote),

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State of Rajasthan - Subsection

Section 3(7)(iv) in The Rajasthan Charitable Endowments Rules, 1961