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 197(2)] [Section 197] [Entire Act]

Union of India - Subsection

Section 197(2)(iv) in Rules of Procedure and Conduct of Business in Lok Sabha

(iv)In case the number of members giving notices on a subject that is admitted by the Speaker, is [five or less], their inter-se priority shall be determined with reference to the date and time of receipt of Notices.]