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State of Assam - Section

Section 28 in Rules of the Assam Dental Council

28. When a motion is under debate, no further proposal shall be received except one of the following:

(i)An amendment namely, "that the motion be amended as follows."
(ii)The postponement of the question, namely: "that the consideration of the motion by postponed."
(iii)The adjournment of the debate, namely, "that the debate on the motion be now adjourned."
(iv)The adjournment of the Council namely, "that the Council do now adjourn."
(v)The closure of the debate, namely, "that the Council do now proceed to vote on the motion."
(vi)The previous question as to the motion, namely, "that the Council, instead of proceeding to deal with the motion, do pass to the next item on the programme of business."