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 5 in Delhi Wakf Board Regulations, 1963 5. Form of motion. - Unless allowed otherwise by the Chairman every motion shall be in the form of a resolution which must be seconded before it is considered by the Board or its Committees.
