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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(5) in The Nathdwara Temple Act, 1959

(5)Questions arising at a meeting of the Board shall be decided by a majority of the votes of the members present there and voting and, in every case of equality of votes, the President [Vice-President] [Inserted by Rajasthan Act 18 of 1966.] or the person presiding shall have and exercise a casting vote.