Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Entire Act] State of Odisha - Section Section 15 in The Orissa Homoeopathic Act, 1956 15. Decision by vote. (1)All questions which may come before a meeting of the Board shall be decided by a majority of the votes of the members present and voting.(2)In case of equality of votes, the President of the meeting shall have a second or casting vote.
