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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Puducherry - Subsection

Section 6(4) in Puducherry Hindu Religious Institutions Act, 1972

(4)All questions which come up before any meeting of a Board shall be decided by a majority of the trustees present and voting and in the event of an equality of votes, the President, or in his absence the person presiding, shall have and exercise a second or casting vote.