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

State of Madhya Pradesh - Subsection

Section 13(3) in The M.P. Rajya Pashudhan Evam Kukkut Vikas Nigam Adhiniyam, 1982

(3)All matters which come up before any meeting of the Board shall be decided by a majority of the votes of the Director present and voting and, in case of equality of votes, the person presiding of the meeting shall have a second or casting vote.