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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Haryana - Subsection

Section 5(1)(f) in The Haryana Relief of Agricultural Indebtedness Act, 1989

(f)Where the Chairman and members of a Board are not unanimous, the opinion of the majority shall prevail, and, if the Board is equally divided the Chairman shall exercise a casting vote.