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[Cites 0, Cited by 0] [Section 134] [Entire Act]

State of Himachal Pradesh - Subsection

Section 134(2) in Himachal Pradesh Goods and Services Tax Rules, 2017

(2)If the Members of the Authority differ in their opinion on any point, the point shall be decided according to the opinion of the majority of the members present and voting, and in the event of equality of votes, the Chairman shall have the second or casting vote.]