Section 2(b) in The Leaders And Chief Whips Of Recognized Parties And Groups In Parliament (Facilities) Act, 1998
(b)"recognized party" means,-(i)in relation to the Council of States, every party which has a strength of not less than twenty-five members in the Council;(ii)in relation to the House of the People, every party which has a strength of not less than fifty-five members in the House.]
