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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Himachal Pradesh - Subsection

Section 23(4) in The Himachal Pradesh Advocates Welfare Fund Act, 1996

(4)Any matter coming up before a meeting of the Trustee Committee shall be decided by a majority of the members present and voting at the meeting and in the case of any equality of votes, the chairman or the members presiding over the meeting shall have a casting vote.