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 1] [Section 92] [Entire Act] State of Uttar Pradesh - Subsection Section 92(2) in The U.P. Municipalities Act, 1916 (2)In case of an equality of votes, the [President] [Substituted by U.P. Act No. 7 of 1949.] of the meeting shall have a second or casting vote.
