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[Cites 0, Cited by 9] [Section 24] [Entire Act]

State of Punjab - Subsection

Section 24(3) in The Punjab Panchayati Raj Act, 1994

(3)All questions shall, unless otherwise specifically provided, be decided by a majority of votes of the present and voting and the Sarpanch or Panch presiding, as the case may be, unless he refrains from voting, shall give his vote before declaring the number of votes for and against a question and in the case of equality of votes, he may give his casting vote.