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] [Entire Act] NCT Delhi - Section Section 220 in The Rules of Procedure and Conduct of Business in the Metropolitan Council of Delhi 220. No speech after voice collected. - A member shall not speak on a question after the Chairman has collected the voices both of the Ayes and of the Noes on that question.
