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Union of India - Section

Section 337 in Rules of Procedure and Conduct of Business in Lok Sabha

337. Power of Speaker to amend notices.

- If in the opinion of the Speaker, any notice contains words, phrases or expressions which are argumentative, unparliamentary, ironical, irrelevant, verbose, or otherwise inappropriate, the Speaker may, while exercising discretion, amend such notice before it is circulated.Motions