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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Jharkhand - Subsection

Section 19(4) in Jharkhand Advocates Clerks Welfare Fund Act, 2018

(4)Any matter coming up before a meeting of the Committee shall be decided by a majority of the members present and voting at the meeting and in the case of equality of votes, the Chairperson or the member presiding over the meeting shall have power to exercise a casting vote.