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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Assam - Subsection

Section 79(4) in Gauhati Municipal Corporation Act, 1971

(4)If a poll be demanded, the votes of all the members present who desire to vote shall be taken under the direction of the Presiding Officer of the meeting, and the result of such poll shall be deemed to be the decision of the Corporation at such meeting.