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[Cites 0, Cited by 4] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(3) in The Wakf Act, 1995

(3)Subject to the provisions of this Act, all questions which come before any meeting of the Board shall be decided by a majority of votes of the members present, and in the case of equality of votes, the Chairperson or, in his absence, any other person presiding shall have a second or casting vote.