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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Punjab - Subsection

Section 9(4) in The Pepsu Townships Development Board Act, 1954

(4)All questions at any meeting of the Board shall be decided by a majority of the votes of the members present and voting, and in the case of an equality of votes, the Chairman or in his absence, the person presiding, shall have and exercise a second or casting vote.