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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Tamilnadu - Subsection

Section 37(b) in Tamil Nadu Dr. Ambedkar Law University Statutes

(b)A motion cannot be withdrawn in the absence of the member who moved it. Where an amendment has been proposed to a resolution, the original motion cannot be withdrawn, until the amendment has been first disposed off.