Section 112(2) in Rules of Procedure and Conduct of Business in Lok Sabha
(2)A Bill pending before the House shall also be removed from the Register of Bills pending in the House in case a Bill substantially identical is passed by the House or the Bill is withdrawn under rule 110.Explanation. - A Bill pending before the House shall include -(i)a Bill introduced in the House which does not fall within the categories of Bills mentioned in this rule or rule 113;(ii)a Bill transmitted to the Council and returned by the Council with amendment, or recommendation, as the case may be, and laid on the Table under rule 98 or 104;(iii)a Bill originating in the Council and transmitted to the House and laid on the Table under rule 114 or 122; and(iv)a Bill returned by the President with a message under article 111 of the Constitution.
