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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Rajasthan - Subsection

Section 20(4) in Rajasthan Muslim Wakf Regulations, 1964

(4)The amendment to an amendment, as the case may be, shall be voted upon and in case it is lost, the discussion on the original amendment shall be resumed and if carried, the original motion shall accordingly be amended.