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[Cites 0, Cited by 0] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(1) in Central Council of Homoeopathy (General) Regulations, 2018

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