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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(7) in Management of the Property of the State Council and the Maintenance and Audit of Its Accounts

(7)Any motion or amendment, standing in the name of a member who is absent from the meeting or unwilling to move it, may be brought forward by another member with the permission of the President.