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[Cites 0, Cited by 0] [Section 75(2)] [Section 75] [Entire Act]

Union of India - Subsection

Section 75(2)(b) in Rules of Procedure and Conduct of Business in Lok Sabha

(b)if the member in charge moves that the Bill be referred to a Select Committee of the House, or a Joint Committee of the Houses with the concurrence of the Council, any member may move as an amendment that the Bill be referred to a Joint Committee of the Houses with the concurrence of the Council or a Select Committee, as the case may be, or that the Bill be circulated for the purpose of eliciting opinion thereon by a date to be specified in the motion.