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[Cites 0, Cited by 0] [Section 212] [Entire Act]

NCT Delhi - Subsection

Section 212(1) in The Rules of Procedure and Conduct of Business in the Metropolitan Council of Delhi

(1)After the member who moves a motion has spoken, other members may speak on the motion in such order a h Chairman may call upon them. If any member who is so called upon does not speak, he shall not be entitled, except by the permission of the Chairman, to speak on the motion at any latter stage of the debate.