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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Haryana - Subsection

Section 57(4) in Haryana Municipal Corporation Act, 1994

(4)If voting as aforesaid is demanded, the votes of all of the members present who desire to vote shall be taken under the direction of the Presiding Officer at the meeting and the result of the voting shall be deemed to be resolution of the Corporation at such meeting.