Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Bombay Presidency - Section Section 30 in The Bombay Dentists Rules, 1951 30. If any amendment be carried, the original motion so amended shall be regarded as a substantive motion to which further amendments may be moved and when there are no further amendments the motion so amended shall be put to the vote.
