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] State of Tamilnadu - Section Section 48 in General Statutes of the Dr. M.G.R. Medical University 48. Statute - Ruling out of order resolution or amendment. - The Chairman may rule, a resolution or an amendment, out of order at any time before the question is put to vote. Procedure on Motions
