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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(2) in Rules of Procedure and Conduct of Business in Lok Sabha

(2)[ The mover or the seconder shall not have any right of reply after the Prime Minister or any other Minister has explained the position of the Government at the end of the discussion.] [Added By L.S. Bn. (II), Dated 9.5.1989, Para 2930.]