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 13] [Entire Act] State of Odisha - Subsection Section 13(4) in The Orissa Port Trust Act, 1962 (4)Questions at the meeting of a Standing Committee shall be decided by a majority of votes of the members present, and in the case of an equality of votes the person presiding at the meeting shall have a second or casting vote.
