Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 30] [Entire Act] State of Maharashtra - Subsection Section 30(6) in The Pandharpur Temples Act, 1973 (6)All questions arising at a meeting of the Committee shall be decided by a majority of the votes of the members present and voting; and in case of equality of votes, the Chairman or the person presiding shall have and exercise a casting vote.
