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] [Entire Act] Union of India - Section Section 60 in The Joint-stock Companies Act, 1857 60. A Committee may meet and adjourn as they think proper: questions at any meeting shall be determined by a majority of votes of the member present; and in case of an equal division of votes, the Chairman shall have a casting vote.
