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[Cites 0, Cited by 0] [Section 27(6)] [Section 27] [Entire Act]

State of Rajasthan - Subsection

Section 27(6)(a) in Rajasthan State Dental Council Rules, 2008

(a)A motion shall not be admissible: -
(i)if the matter to which it relates is not within the scope of the Council's functions;
(ii)if it raises substantially the same question as a motion or amendment which has been moved or withdrawn with the leave or the Council within one year of the date of the meeting at which it is designed to be moved: