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[Cites 0, Cited by 6] [Article 189] [Constitution]

Constitution Subarticle

Article 189(1) in Constitution of India

(1)Save as otherwise provided in this Constitution, all questions at any sitting of a House of the Legislature of a State shall be determined by a majority of votes of the members present and voting, other than the Speaker or Chairman, or person acting as such. The Speaker or Chairman, or person acting as such, shall not vote in the first instance, but shall have and exercise a casting vote in the case of an equality of votes.