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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Rajasthan - Subsection

Section 40(1) in Rajasthan State Dental Council Rules, 2008

(1)When an amendment to any motion is moved and Seconded, or when two or more such amendments are moved and seconded, the President, shall before taking the votes of the Council thereon, state or read to the Council the terms of the original motion and of the amendment or amendments pro¬posed.