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[Cites 0, Cited by 1] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(2) in The Bhopal Debt Redemption Act, 1955

(2)If the members differ on any matter other than that specified in sub-section (1), the opinion of the majority shall prevail, and where there is no such majority, the decision of the Chairman shall prevail.