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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Bihar - Subsection

Section 19(1) in The Bihar Development of Homeopathic System of Medicine (Conduct of Business and Maintenance of Correct Minutes of the Meetings of the Board) Rules, 1954

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