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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Haryana - Subsection

Section 16(6) in The Haryana Advocates' Welfare Fund Rules, 2014

(6)All matters brought before the meeting of the Trustee Committee shall be decided by a majority of the votes of the members present and voting. The Secretary shall not have any right to vote in any meeting.