Section 77(1)(b) in Rules of Procedure and Conduct of Business in Lok Sabha

[Cites 0, Cited by 0] [Section 77(1)] [Section 77] [Entire Act]

Union of India - Subsection

Section 77(1)(b) in Rules of Procedure and Conduct of Business in Lok Sabha

(b)that the Bill as reported by the Select Committee of the House or the Joint Committee of the Houses, as the case may be, be re-committed to the same Select Committee or to a new Select Committee, or to the same Joint Committee or to a new Joint Committee with the concurrence of the Council, either -

(i)without limitation, or

(ii)with respect to particular clauses or amendments only, or

(iii)with instructions to the Committee to make some particular or additional provision in the Bill, or

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Union of India - Subsection

Section 77(1)(b) in Rules of Procedure and Conduct of Business in Lok Sabha