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[Cites 0, Cited by 9] [Section 66] [Entire Act]

Union of India - Subsection

Section 66(1) in Government of India Act, 1935

(1)Save as in this Act otherwise expressly provided, all questions in a Chamber, or a joint sitting of two Chambers, of a Provincial Legislature shall be determined by a majority of votes of the members present and voting, other than the Speaker or President, or person acting as such.The Speaker or President, or person acting as such, shall not vote in the first instance, but shall have and exercise a casting vote in the case of an equality of votes.