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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Uttar Pradesh - Subsection

Section 9(1) in The U.P. Industrial Housing Rules, 1959

(1)Every question that may come, up before the meeting shall be decided by a majority of votes of the members present and voting on that question but any member shall have the right of requiring his dissent to be recorded.