Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 45] [Entire Act] State of Meghalaya - Subsection Section 45(b) in Meghalaya Municipal Act, 1973 (b)in the case of equality of votes, on any question other than the election of the Chairman or Vice-chairman, the President, if there is one, shall have a second or casting votes;
