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[Cites 0, Cited by 0] [Section 377B] [Entire Act]

Union of India - Subsection

Section 377B(2) in Rules of Procedure and Conduct of Business in Lok Sabha

(2)Notices received after 10.00 hours on the last day of the week on which the House sits shall be valid for the next week. Notices received after 10.00 hours and upto 10.30 hours on that day shall be deemed to have been received at the same point of time and these shall be ballotted to determine the inter-se priority of members. Notices received subsequently shall be arranged in accordance with the date and time of their receipt.