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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Goa - Subsection

Section 55(3) in The Goa Panchayat Raj Act, 1994

(3)All questions shall, unless otherwise specifically provided, be decided by a majority of votes of the members present and voting. The Sarpanch or Deputy Sarpanch or person presiding, as the case may be unless he refrains from voting shall give his vote before declaring the number of votes for and against a question and in the case of equality of votes he may give his casting vote.