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[Cites 0, Cited by 0] [Section 277(1)] [Section 277] [Entire Act]

NCT Delhi - Subsection

Section 277(1)(b) in The Rules of Procedure and Conduct of Business in the Legislature Assembly of the National Capital Territory of Delhi, 1997

(b)a statement may be made by Minister on a matter of public importance with the consent of the Speaker but no question shall be asked at the time the statement is made.