Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 198(1)] [Section 198] [Entire Act]

Union of India - Subsection

Section 198(1)(b) in Rules of Procedure and Conduct of Business in Lok Sabha

(b)the member asking for leave shall, [by 10.00 hours on] [Substituted by L.S. Bn. (II), dated 1.8.1989, para 3091.] that day give to the Secretary - General a written notice of the motion which such member proposes to move.