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 13] [Entire Act] NCT Delhi - Subsection Section 13(2) in The Government Of National Capital Territory Of Delhi Act, 1991 (2)The Speaker or person acting as such shall not vote in the first instance. but shall have and exercise a casting vote in the case of an equality of votes.
