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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of West Bengal - Subsection

Section 9(6) in The West Bengal Advocates Welfare Fund Act, 1991.

(6)Any matter coming up before a meeting of the Trust Committee for decision shall be decided by a majority of the members present and voting and, in the case of equality of votes, the Chairman or the Working Chairman or the member presiding over the meeting shall have a casting vote.