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State of Uttar Pradesh - Section

Section 105 in The U.P. Co-operative Societies Rules, 1968

105.

All matters before a meeting shall be decided in the form of resolution passed by a majority of votes of the members present unless a specific majority is required under the provisions of the Act, rules or the bye-laws of the society. In case of equality of votes, the person presiding over the meeting shall have a second or casting vote.