Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 10] [Entire Act]

Bombay Presidency - Subsection

Section 10(3) in The Bombay Homoeopathic Practitioners' Act, 1959

(3)All questions at a meeting of the [Council] shall be decided by the votes of the majority of the members present and voting at the meeting.[(4) The presiding authority at a meeting shall have and exercise a second or a casting vote in case of an equality of votes].