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State of Tamilnadu - Section

Section 45 in General Statutes of the Dr. M.G.R. Medical University

45. Statute - Relevancy of amendments. - An amendment must not reduce the original motion to its negative or opposite form.

Every amendment must be relevant to the resolution to which it is moved and must be so worded that, if carried, the question as amended would form an intelligible and consistent whole.An amendment must not be virtually an independent proposition.