Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 19] [Entire Act]

NCT Delhi - Subsection

Section 19(5) in The Delhi Sikh Gurdwaras Act, 1971

(5)Save as otherwise provided, all questions which come up before any meeting of the Committee or the Executive Board shall be decide by a majority of votes of the members present and voting and in the event of equality of votes, the person presiding shall have a second or casting vote.