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[Cites 0, Cited by 0] [Section 137] [Entire Act]

Union of India - Subsection

Section 137(2) in Rules of Procedure and Conduct of Business in Lok Sabha

(2)The Secretary-General shall certify, on the top of the first page of the Bill so transmitted to the Council, in the following form: -'This Bill which was passed by the Houses of Parliament and returned by the President for reconsideration has been passed again with/ without amendment by the House of the People on, the ...20Dated the ... 20Secretary-General'.