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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Punjab - Subsection

Section 44(6) in The Punjab Municipal Act, 1999

(6)The motion shall be deemed to have been carried only, when it has been passed by a majority of the total number of members, excluding the nominated members and by majority of not less than two-third of the members, excluding the nominated members, present and voting.