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] [Entire Act] Union of India - Section Section 202A in Rules of Procedure and Conduct of Business in Lok Sabha 202A. [Scope of discussion. [Inserted by L.S. Bn. (II), dated 1.8.1989, para 3091.] - The discussion on the resolution shall be strictly confined to the charges preferred in the resolution.]
