Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Haryana - Section

Section 11 in Haryana Municipal Business Bye-laws 1981

11. Motion [Section 31 (d)].

- After a motion has been proposed or seconded, any member may propose an amendment; provided that the same is duly seconded, and the same shall not be withdrawn except with the consent of the majority of the voters.