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] [Section 50] [Entire Act]

State of Odisha - Subsection

Section 50(1) in The Orissa Dental Council Rules, 1969

(1)When an amendment to any motion is moved and seconded (or when two or more amendments are moved and seconded) the President shall, before taking the sense,of the State Council thereon state or read to the Council the terms of the original motion and of the amendment or amendments proposed.