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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(3) in Bihar Employees Insurance Courts Rules, 1952

(3)When two or more Judges, sitting together, differ on any question, the opinion of the majority of such Judges shall prevail; where there is no majority, the opinion of the seniormost Judge shall, unless the Government of Bihar otherwise directs, prevail.