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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Jharkhand - Subsection

Section 77(6) in Jharkhand Municipal Act, 2011

(6)At any meeting of the municipality, where a poll is taken on a resolution before it, the votes of all the councillors present, and desire to vote shall be taken under the direction of the presiding officer of such meeting, who shall declare such resolution to have been carried or lost, as the case may be, in accordance with the result of such poll.