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[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

State of Tamilnadu - Subsection

Section 26(1)(b) in The Tamil Nadu Co-Operative Societies Act, 1983

(b)Every question which may come before a meeting of a registered society or of the board shall, save as otherwise provided, be decided by a majority of the members present and voting at the meeting and in every case of equality of votes the President shall have a casting vote.