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[Cites 0, Cited by 0] [Section 54] [Entire Act]

Union of India - Subsection

Section 54(2) in Rules of Procedure and Conduct of Business in Lok Sabha

(2)If the Minister concerned agrees to reply, such question shall be answered on a day to be indicated by the Minister and shall be called immediately after the questions which have appeared on the list of questions for oral answer have been disposed of.