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Union of India - Section

Section 13 in Central Council of Homoeopathy (General) Regulations, 2018

13. Amendment must be relevant to motion.

(1)An amendment must be relevant to and within the scope of the motion to which it is proposed.
(2)An amendment may not be moved which has merely the effect of a negative vote.
(3)The President may refuse to put to the Central Council an amendment which in his opinion is frivolous.