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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Tamilnadu - Subsection

Section 13(2) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Act, 1971

(2)All questions at any meeting of the council or its executive committee shall be decided by the votes of the majority of the members present and voting at the meeting and in the case of an equality of votes, the member presiding shall have and exercise a second or casting vote:Provided that in the case of an equality of votes at an election, the choice shall be by casting lots.