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State of Madhya Pradesh - Section

Section 15 in The M.P. Homoeopathy Council (General) Rules, 1976

15.

(1)An amendment must be relevant to and within the scope of the motion to which it is proposed.
(2)The President may refuse to put an amendment which in his opinion is frivolous or has merely the negative effect on the motion or if it had been a substantive motion.