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State of Gujarat - Section

Section 36 in Gujarat State Council for Physiotherapy Rules, 2013

36. Amendment to motion.

(1)An amendment must be relevant to and within the scope of the motion to which it relates.
(2)No amendment shall be moved, which has merely the effect of a negative vote.
(3)The Presiding Authority may disallow any amendment, which is in his opinion irrelevant or frivolous.