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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Odisha - Subsection

Section 13(2)(e) in The Orissa Housing Board Act, 1968

(e)all questions at any meeting shall be decided by a majority of votes of the members present and voting and in case of equality of votes the person presiding shall have and exercise a second or casting vote;