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Union of India - Section

Section 220 in Rules of Procedure and Conduct of Business in Lok Sabha

220. Business that can be taken up on day allotted for financial business.

- Notwithstanding that a day has been allotted for financial business under rules 207, 208, 218 or 219, a motion or motions for leave to introduce a Bill or Bills may be made and a Bill or Bills may be introduced on such day before the House enters on the business for which the day has been allotted.