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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Uttar Pradesh - Subsection

Section 94(4) in Uttar Pradesh Municipal Corporation Act, 1959

(4)Subject to the provisions of Section 17 a person presiding at a meeting of the Corporation or of any Committee may vote on any motion before the Corporation or the Committee, as the case may be, and in the case of equality of votes shall have also a casting vote.