Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 234] [Entire Act]

Union of India - Subsection

Section 234(2) in Rules of Procedure and Conduct of Business in Lok Sabha

(2)Where the specified period is not so completed the regulation, rule, sub-rule, bye-law etc. shall be relaid in the succeeding session or sessions until the said period is completed in one session.