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[Cites 0, Cited by 78] [Article 105] [Constitution]

Constitution Subarticle

Article 105(2) in Constitution of India

(2)No member of Parliament shall be liable to any proceedings in any court in respect of anything said or any vote given by him in Parliament or any committee thereof, and no person shall be so liable in respect of the publication by or under the authority of either House of Parliament of any report, paper, votes or proceedings.