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[Cites 0, Cited by 0] [Section 197(2)] [Section 197] [Entire Act]

Union of India - Subsection

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

(ii)Notices for a sitting received upto 10.00 hours shall be deemed to have been received at 10.00 hours on that day and a ballot shall be held to determine the relative priority of each such notice on the same subject. Notices received after 10.00 hours shall be deemed to have been given for the next sitting.