Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 344] [Entire Act] Union of India - Subsection Section 344(1) in Rules of Procedure and Conduct of Business in Lok Sabha (1)An amendment shall be relevant to, and within the scope of, the motion to which it is proposed.
