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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Gujarat - Subsection

Section 47(1) in Gujarat State Council for Physiotherapy Rules, 2013

(1)When an amendment to any motion is moved or when two or more such amendments are moved, the Presiding Authority shall, before ascertaining the decision of the Council thereon, read to the Council the terms of the original motion and the amendment or the amendments proposed.