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[Cites 0, Cited by 0] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(2) in The Cantonments Act, 2006

(2)Where any member of the Board present at the meeting of the Board or any Committee of the Board believes that the person presiding over such meeting has pecuniary or other interest in any matter under discussion and moves a motion to that effect, the person so presiding-
(a)shall not be entitled to vote on such motion, and
(b)shall, if such motion is carried, absent himself from the meeting during such discussion.