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[Cites 0, Cited by 1] [Section 49] [Entire Act]

State of Karnataka - Subsection

Section 49(4) in Karnataka Agricultural Produce Marketing Act 1966

(4)All Questions shall unless otherwise specially provided in this Act the rules or the bye- laws be decided by majority of votes of the members present and voting. The presiding authority unless he refrains from voting shall give his vote before declaring the number of votes for and against a question and in case of equality of votes he shall give an additional or casting vote.