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[Cites 0, Cited by 0] [Section 37] [Entire Act]

Union of India - Subsection

Section 37(1) in Rules of Procedure and Conduct of Business in Lok Sabha

(1)Not more than one question distinguished by [an] [Inserted by L.S. Bn. (II), dated 9.5.1989, para 2930.] asterisk by the same member and not more than twenty questions in all shall be placed on the list of questions for oral answer on any one day:Provided that when a question is postponed or transferred from one list of questions for oral answer to another, more than one question may stand in the name of one member and the total number of questions may exceed by such postponed or transferred question.