LexSection 14K — Decision to be by majority
The Telecom Regulatory Authority of India Act, 1997
1 [14K. Decision to be by majority. -- If the Members of a Bench consisting of two Members differ in opinion on any point, they shall state the point or points on which they differ, and make a reference to the Chairperson of the Appellate Tribunal who shall hear the point or points himself and such point or points shall be decided according to the opinion of the majority who have heard the case, including those who first heard it.]Open in Lexace · Ask the AI about this section