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[Cites 0, Cited by 0] [Section 21(3)] [Section 21] [Entire Act]

NCT Delhi - Subsection

Section 21(3)(iv) in The Delhi Technological University Act, 2009

(iv)Each member shall have one vote and if there be equality of votes on any question to be determined by the Court, the person presiding over the meeting shall, in addition, have a casting vote;