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Union of India - Section

Section 189 in Rules of Procedure and Conduct of Business in Lok Sabha

189. Publication of admitted motions.

- If the Speaker admits notice of a motion and no date is fixed for the discussion of such motion, it shall be [***] [Omitted by L.S. Bn. (II), dated 9.5.1989, para 2930.] notified in the Bulletin with the heading:'No-Day-Yet-Named Motions'.