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[Cites 0, Cited by 0] [Article 96] [Constitution]

Constitution Subarticle

Article 96(2) in Constitution of India

(2)The Speaker shall have the right to speak in, and otherwise to take part in the proceedings of, the House of the People while any resolution for his removal from office is under consideration in the House and shall, notwithstanding anything in article 100, be entitled to vote only in the first instance on such resolution or on any other matter during such proceedings but not in the case of an equality of votes.