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[Cites 0, Cited by 0] [Section 70] [Entire Act]

NCT Delhi - Subsection

Section 70(2) in The Rules of Procedure and Conduct of Business in the Metropolitan Council of Delhi

(2)If notice of such amendment has not been given one day previous to the day on which the resolution is moved, any member may object to the moving of the amendment and such objection shall prevail, unless the Chairman allows the amendment to be moved.