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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Bihar - Subsection

Section 14(5) in Bihar Commission for Protection of Child Right Rules, 2010

(5)All decisions of the Commission at its meetings shall be taken by majority. Provided that in the case of equality of votes, the chairperson or in his absence the person presiding shall be entitled to exercise a second or a casting vote.