(3)[ All acts done by a majority of those present and voting at a meeting of the Trustees, and all acts done in pursuance of a majority decision of the Trustees obtained by circulation to the Trustees of the matter requiring decision, shall be deemed to be acts of the Trustees.] [Substitued and deemed always to have been substitued for the original sub-section, by the Victoria Memorial (Amendment) Act, 1943 (25 of 1943), Section 2.]
