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[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(2)(xxi) in Rules of Procedure and Conduct of Business in Lok Sabha

(xxi)[ it shall not seek information about matters which are in their nature secret, such as composition of Cabinet Committees, Cabinet discussions, or advice given to the President in relation to any matter in respect of which there is a constitutional, statutory or conventional obligation not to disclose information;] [Substituted by L.S. Bn. (II), dated 9.5.1989, para 2930.]