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[Cites 0, Cited by 0] [Section 50] [Entire Act]

NCT Delhi - Subsection

Section 50(8) in Delhi Motor Vehicles Rules, 1993

(8)When a matter is decided by votes of members present at a meeting of the state Transport Authority no person other than a member of the State Transport Authority shall be entitled to be present and no record of the voting shall be kept save of the number of votes cast on either side:Provided that when any matter is decided by the exercise of the second or casting vote of the Chairman, the fact shall be recorded.