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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Punjab - Subsection

Section 32(1) in The State Pharmacy Council Rules, 1951

(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 Council thereon, state or read to the Council the terms of the original motion and of the amendment or amendments proposed.