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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Jharkhand - Subsection

Section 20(4) in The Bihar State Advocates' Welfare Fund Act, 1983

(4)Any matter coming up before a meeting of the Trustee Committee shall be decided by majority of the members present and voting at the meeting, and in case of equal votes, the Chairman or the member presiding over the meeting shall have a casting vote.