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] [Entire Act] State of Bihar - Section Section 28 in Bihar Money-Lenders Act, 1974 28. Opinion of majority to prevail. - In the event of the members of the Board disagreeing, the decision of majority shall prevail:Provided that nothing in his section shall be deemed to prevent any member of such Board to have on records his minute of dissent against such decision.
