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

State of Uttar Pradesh - Subsection

Section 13(4) in The U.P. Shri Badrinath and Shri Kedarnath Temples Act, 1939

(4)[ Every decision of the Committee shall, except as expressly provided by this Act, be by a majority of votes, and in case of acquality of votes, the person presiding at the meeting shall have a second or casting vote.]