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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Maharashtra - Subsection

Section 11(4) in The Shree Sai Baba Sansthan Trust (Shirdi) Act, 2004

(4)All questions arising at the meeting of the Committee shall be determined by the majority of the votes of the members present. In the case of equality of votes, the Chairman or the person presiding, as the case may be, shall have a right to exercise a casting vote.