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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(2) in The M.P. Upcharika, Prasavika, Sahai Upcharika Prasavika Tatha Swasthya Paridarshak Registrikaran Adhiniyam, 1972

(2)Five members of the Council shall form a quorum and all acts of the Council shall be decided by the majority of the members present and voting. In the case of an equality of votes, the person presiding shall have a casting vote.