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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Uttar Pradesh - Subsection

Section 10(3) in The U.P. Water Management And Regulatory Commission Act, 2008

(3)All matters which come up before the Commission shall be decided by a majority of votes of the Members present and voting and in the event of an equality of votes, the Chairperson or person presiding shall have the right to exercise a second or casting vote.