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

State of Jammu-Kashmir - Subsection

Section 13(4) in The Jammu and Kashmir Shri Mata Vaishno Devi Shrine Act, 1988

(4)Every decision of the Board shall, except as expressly provided by this Act, by a majority of votes, and in case of equality of votes the person presiding shall have a second or casting vote.