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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(3) in The Bonded Labour System (Abolition) Ordinance, 1975

(3)All matters which come up before any meeting of the Board shall be decided by a majority of the votes of the Directors present and voting and. in the event of equality of votes, the person presiding shall have a second or casting vote.