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

State of Tamilnadu - Subsection

Section 7(6) in Tamil Nadu Commission for Protection of Child Rights Rules, 2012

(6)All decisions of the Commission at its meetings shall be taken by majority:Provided that in the case of equality of votes, the Chairperson, or in his absence the person presiding shall have and exercise a second or a casting vote.