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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Haryana - Subsection

Section 13(1) in Haryana Municipal Business Bye-laws 1981

(1)The Chairman shall decide all points of order and procedure and his decision shall be final. Whenever he rises to speak on any matter, any member speaking shall resume his seat. The Chairman, after furnishing his speech, shall allow the member to resume his speech.