Section 11(3) in The Karnataka Prevention Of Dangerous Activities Of Acid Attackers, Bootleggers, Depredator Of Environment, Digital Offenders, Drug Offenders, Gamblers, Goondas, Immoral Traffic Offenders, Land-Grabbers, Money Launderers, Sexual Predator And Video Or Audio Pirates, 1985
(3)When there is a difference of opinion among the members forming the Advisory Board, the opinion of the majority of such members shall be deemed to be the opinion of the Board.
