Section 12(1)(ii) in The Bihar and Orissa Medical Act, 1916

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State of Bihar - Subsection

Section 12(1)(ii) in The Bihar and Orissa Medical Act, 1916

(ii)save as provided in Section 17 and Section 25, all questions arising at any meeting shall be decided by the votes of the majority of the members present and voting, or, in case of an equality of votes, by the casting vote of the President, or, in his absence, of the members presiding at the meeting.

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State of Bihar - Subsection

Section 12(1)(ii) in The Bihar and Orissa Medical Act, 1916