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Union of India - Section

Section 111 in Rules of Procedure and Conduct of Business in Lok Sabha

111. Procedure when withdrawal of Bill opposed.

- If a motion for leave to withdraw a Bill is opposed, the Speaker, if thinks fit, may permit the member who [opposes the motion and the member who moved] [Substituted by L.S. Bn. (II) dated 9.5.1989, para 2930.] the motion to make brief explanatory statements and may thereafter, without further debate, put the question.