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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

NCT Delhi - Subsection

Section 8(1)(g) in Punjab Relief of Indebtedness Act, 1934

(g)Where the Chairman and Members of a board are not unanimous, the opinion of the majority shall prevail, and, if the board is equally divided, the Chairman shall exercise a casting vote.