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] [Section 283] [Entire Act] Union of India - Subsection Section 283(2) in Rules of Procedure and Conduct of Business in Lok Sabha (2)If any doubt arises on any point of procedure or otherwise, the Chairperson may if thinks fit, refer the point to the Speaker whose decision shall be final.
