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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Assam - Subsection

Section 18(6) in The Assam Agricultural Farming Corporation Rules, 1973

(6)Decisions of the Board shall be ordinarily taken on the basis of a voice vote after attempts are made to explain to the Directors and make them fully understand the significance of various decisions to be arrived at. If, however, there is a demand for division decisions shall be taken by secret ballot.