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[Cites 0, Cited by 0] [Section 160] [Entire Act]

Union of India - Subsection

Section 160(d) in Rules of Procedure and Conduct of Business in Lok Sabha

(d)for which remedy is available under the law, including rules, regulations, bye-laws made by the Government of India or an authority to whom power to make such rules, regulations, etc. is delegated.