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[Cites 0, Cited by 0] [Section 176] [Entire Act]

Union of India - Subsection

Section 176(2) in Constitution of India, 1950

(2)Provision shall be made by the rules regulating the procedure of the House or either House for the allotment of time for discussion of the matters referred to in such address [* * *] [The words " and for the precedence of such discussion over other business of the House" omitted by the Constitution (First Amendment) Act, 1951, Section 9.].