Section 77(1)(c) in Rules of Procedure and Conduct of Business in Lok Sabha

[Cites 0, Cited by 0] [Section 77(1)] [Section 77] [Entire Act]

Union of India - Subsection

Section 77(1)(c) in Rules of Procedure and Conduct of Business in Lok Sabha

(c)that the Bill as reported by the Select Committee of the House or the Joint Committee of the Houses, be circulated or recirculated, as the case may be, for the purpose of eliciting opinion or further opinion thereon:

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Union of India - Subsection

Section 77(1)(c) in Rules of Procedure and Conduct of Business in Lok Sabha