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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Tamilnadu - Subsection

Section 18(7) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978

(7)All issues at any meeting of the Board or any Committee shall be decided by a majority of the votes of the directors or the members of the Committee present and voting and in the case of equality of votes, the person presiding shall have and exercise a second or casting vote.