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Union of India - Section

Section 86 in Rules of Procedure and Conduct of Business in Lok Sabha

86. Moving of amendments.

- When a motion that a Bill be taken into consideration has been carried, any member may, when called upon by the Speaker, move an amendment to the Bill of which that Member has previously given notice:Provided that in order to save time and repetition of arguments, a single discussion may be allowed to cover a series of inter-dependent amendments.