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State of Tamilnadu - Section

Section 35 in The Bharathiar University Statutes

35. Statute 34. - Poll. - On a motion being put to vote, the manner in which the vote of the meeting shall be taken shall be left to the discretion of the Chairman. If as soon as the Chairman announces the result of the vote on any motion, any member demands a poll, the same shall be taken. In that case, the vote of each member voting shall be recorded and the names of member who abstain from vote shall be recorded.

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