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 102] [Entire Act] NCT Delhi - Subsection Section 102(vii) in The Rules of Procedure and Conduct of Business in the Metropolitan Council of Delhi (vii)The Chairman may refuse to propose an amendment which is, in his opinion frivolous or meaningless.
