Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 33 in The Rajasthan Secondary Education Regulations, 1957

33. At any time after a motion or amendment has been made, a member may request the Chairman to put the question, and if it appears to the Chairman that the motion has been sufficiently discussed, he may close the discussion, by calling upon the mover for his reply, and may them put the question, to the vote.