Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(3) in The National Capital Region Planning Board Rules, 1985

(3)The Chairman or in his absence the member elected for the purpose of presiding over the meeting, as the case may be, shall have and exercise the right of a casting vote in all cases of equality of votes.