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[Cites 0, Cited by 3] [Section 18] [Entire Act]

State of Assam - Subsection

Section 18(6) in Assam Panchayat Act, 1994

(6)All questions shall unless otherwise specifically provided, be decided by a majority of votes the members present. The President, Vice-President presiding, as the case may be, unless he refries from voting shall give his vote before declaring the number of votes or and against a question and in the case of equality of votes, he may give his casting vote.