Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 153 in Rules of Procedure and Conduct of Business in Lok Sabha

153. Disagreement between Houses as to amendments.

- If the Bill is returned with a message that the House insists on an amendment or amendments to which the Council is unable to agree, the Houses shall be deemed to have finally disagreed as to the amendment or amendments.Authentication of bills Passed again by the Houses