Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 78] [Entire Act] State of Jharkhand - Subsection Section 78(3) in Jharkhand Municipal Act, 2011 (3)The Mayor or Chairperson, or the person presiding over a meeting of the municipality, shall have, and may exercise, a casting vote in all cases of equality of votes,
