Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 54] [Entire Act] Union of India - Subsection Section 54(3A) in Rules of Procedure and Conduct of Business in Lok Sabha (3A)Where a notice of a short notice question is signed by more than one member, it shall be deemed to have been given by the first signatory only.
