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 47] [Entire Act] State of Tamilnadu - Subsection Section 47(2) in General Statutes of the Dr. M.G.R. Medical University (2)Where an amendment has been proposed to a resolution, the original motion cannot be withdrawn until the amendment has been first disposed of.
