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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Bihar - Subsection

Section 8(1)(c) in The Bihar Bhoodan Yagna Act, 1954

(c)all questions at any meeting shall be decided by a majority of the members present and voting and, in case of an equality of votes; the person presiding shall have and exercise a second or casting vote, and