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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20(4) in The M.P. Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Adhiniyam, 1976

(4)All questions brought before a meeting of the Board or a Committee shall be decided by a majority of the members present and voting. The Presiding Authority, unless it refrains from voting, shall give its vote before declaring the number of votes for or against the question.