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] State of Madhya Pradesh - Section Section 7 in The M.P. Panchayat (Procedure of Meeting and Conduct of Business) Rules, 1994 7. An Office-bearer not to move or second an amendment to a motion. - An Office-bearer who has once addressed the meeting on a motion shall not subsequently move or second an amendment thereto.
