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Union of India - Section

Section 383 in Rules of Procedure and Conduct of Business in Lok Sabha

383. Custody of papers.

- The Secretary-General shall have custody of all records, documents and papers belonging to the House or any of its Committees or Lok Sabha Secretariat and the Secretary-General shall not permit any such records, documents or papers to be taken from the Parliament House without the permission of the Speaker.Chamber of the House