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

Union of India - Subsection

Section 10(2) in The Commissions For Protection Of Child Rights Act, 2005

(2)All decisions at a meeting shall be taken by majority:Provided that in the case of equality of votes, the Chairperson, or in his absence the person presiding, shall have and exercise a second or casting vote.