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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Bihar - Subsection

Section 19(2) in The Bihar Development of Homeopathic System of Medicine (Conduct of Business and Maintenance of Correct Minutes of the Meetings of the Board) Rules, 1954

(2)The President shall decide the order in which amendments which may have been moved to a motion shall be put. As a rule all the amendments shall be put to vote first and then the motion itself.