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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Tamilnadu - Subsection

Section 13(2)(iii) in Tamil Nadu Maritime Board (Procedure For Meeting of The Board and Its Committee) Regulations, 1997

(iii)If any amendment or amendments are carried, the Chairman shall put to vote the resolution incorporating the amendment or amendments which have been carried together.