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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Kerala - Subsection

Section 13(4) in Travancore-Cochin Hindu Religious Institutions Act, 1950

(4)In case of difference of opinion among the members the question before the Board shall be decided by a majority of votes; and where the votes are equally divided; the President or the person presiding shall have a second or casting vote.