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[Cites 0, Cited by 0] [Section 25(6)] [Section 25] [Entire Act]

State of Madhya Pradesh - Subsection

Section 25(6)(a) in The M.P. State Dental Council Rules, 1969

(a)A motion shall not be admissible-
(i)if the matter to which it relates is not within the scope of the Council's functions;
(ii)if it raises substantially the same question as a motion or amendment which has been moved or withdrawn with the leave of the Council within one year of the date of the meeting at which it is designed to be moved :