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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Karnataka - Subsection

Section 6(3) in Karnataka Krishna Basin Development Authority Act, 1992

(3)At a meeting of the Authority all questions shall be decided by majority of votes of the members present and for this purpose each member shall have one vote and in case of equality of votes the Chairman or Vice-Chairman or in his absence the person presiding at the meeting shall have a second casting vote.