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[Cites 0, Cited by 0] [Section 4E] [Entire Act]

Union of India - Subsection

Section 4E(4) in The Indian Iron And Steel Company (Taking Over Of Management) Act,1972

(4)All questions which come up before any meeting of the Board of management shall be decided by a majority of votes of the members present and voting, and in the case of an equality of votes, the Chairman, or, in his absence, the person presiding, shall have a second or casting vote.