Section 8(6)(c) in Central Silk Board Act, 1948.

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Union of India - Subsection

Section 8(6)(c) in Central Silk Board Act, 1948.

(c)All questions at a meeting of the Committee shall be decided by a majority of votes of the members present and voting and in case of equality of votes, the Chairperson or in his absence, the person presiding over the meeting shall have a second or casting vote.

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Union of India - Subsection

Section 8(6)(c) in Central Silk Board Act, 1948.