Section 2 in The Leaders And Chief Whips Of Recognized Parties And Groups In Parliament (Facilities) Act, 1998
2. [ Definitions. [Substituted by Act 18 of 2000, section 3, for section 2 (w.e.f. 7.6.2000).]
- In this Act, unless the context otherwise requires,-(a)"recognized group" means,-(i)in relation to the Council of States, every party which has a strength of not less than fifteen members and not more than twenty-four members in the Council;(ii)in relation to the House of the People, every party which has a strength of not less than thirty members and not more than fifty-four members in the House;(b)"recognized party" means,-(i)in relation to the Council of States, every party which has a strength of not less than twenty-five members in the Council;(ii)in relation to the House of the People, every party which has a strength of not less than fifty-five members in the House.]
