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[Cites 0, Cited by 0] [Section 333] [Entire Act]

Union of India - Subsection

Section 333(1) in Rules of Procedure and Conduct of Business in Lok Sabha

(1)A member may give notice of a motion or resolution or Bill which the member may desire to be taken up on the conclusion of other business on which that motion is contingent and if such a notice is admitted by the Speaker it may be included in the list of business under the heading; contingent notice of motion or resolution or Bill, as the case may be.