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[Cites 0, Cited by 0] [Section 176] [Entire Act]

Union of India - Subsection

Section 176(3) in Rules of Procedure and Conduct of Business in Lok Sabha

(3)If a member other than a Minister when called on is absent, any other member authorised by that member in writing in her or his behalf may, with the permission of the Speaker, move the resolution standing in the name of such member.