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[Cites 0, Cited by 0] [Section 19] [Entire Act]

NCT Delhi - Subsection

Section 19(6) in The Rules of Procedure and Conduct of Business in the Legislature Assembly of the National Capital Territory of Delhi, 1997

(6)The rules relating to resolution shall mutatis mutandis apply to the discussion on such motion:Provided that no amendments may be moved except by way of addition of words at the end of the original motion.