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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Telangana - Subsection

Section 34(5) in Telangana Industrial Workers (Representation, Participation in Management and Relief) Act, 1998

(5)The decisions shall be taken by majority of members present and voting. In the event of equality of votes, the Chairman shall have a casting vote. The decision so taken shall be recorded as resolutions of the council.