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 Tamilnadu - Section

Section 33 in The Bharathiar University Statutes

33. Statute 32. - When a debate on a resolution is concluded or if there is no debate, the Chairman shall put the motion to the vote by saying "the motion is followed by the words of the resolution" and the Senate shall then vote on the motion. Amendments shall similarly be announced and put to vote.