Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] State of Punjab - Subsection Section 6(15) in Punjab Market Committees Bye-laws (15)When a proposition or an amendment has been declared by the Chairman as duly carried, no further proposal for amending it shall be entertained at that meeting.
