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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(4) in Management of the Property of the State Council and the Maintenance and Audit of Its Accounts

(4)When the President disallows or amends a motion, the Registrar shall inform the member who gave notice of the motion, the order of disallowance or, as the case may be, of the form in which the motion has been admitted after amendment.