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State of Tamilnadu - Section

Section 32 in General Statutes of the Dr. M.G.R. Medical University

32. Statute - Answering to supplementary questions. - The Chairman may decline to allow a supplementary questions being put without notice, and the member nominated to answer any supplementary question may decline to answer it without notice, in which case the supplementary question may be put by the questioner only in form of fresh question at a subsequent meeting of the Senate.