Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 10] [Entire Act] State of Punjab - Subsection Section 10(c) in The Punjab Bhudan Yagna Act, 1955 (c)all questions at any meeting shall be decided by majority of the members present and, in case of equality of votes, the person presiding shall have and exercise a second or casting vote; and
