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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Tripura - Subsection

Section 10(7) in Tripura Board of Secondary Education Act, 1973

(7)The President, or in his absence the Vice-President, or in the absence of both the president and the Vice-President one member elected from among those present, shall preside at every meeting of the Board and shall be entitled to vote on any matter and shall have and exercise a second or casting vote in every case of equality of votes.