Section 27(2) in Maharashtra State Co-operative Tribunal Regulations, 1962
(2)Where the decision is not unanimous, it shall be signed by all the members whose decision is to prevail under sub-section (6) of Section 149. Every dissenting member may also write his judgement and record his opinion on the points on which he dissents. If a dissenting member does not write his judgement separately, he shall state below the judgement which prevails ; that the dissents and sign an endorsement to that effect. Whether a dissenting member complies with the" foregoing provisions or not, the decision of the members which prevails under sub-section (6) of Section 149 shall operate as the decision of the Tribunal.
