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M.H.Jawahirullah vs Government Of Tamil Nadu on 25 March, 2013

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[Section 17] [Complete Act]
Central Government Act
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.