Legal Document View

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
[Cites 0, Cited by 0] [Section 10(6)] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(6)(l) in The M.P. Housing Board Regulations, 1977

(l)All questions brought before any meeting of a committee shall be decided by a majority of the votes of the members present and in the case of an equality of votes, the presiding authority at the meeting shall have a second or casting vote.