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[Cites 0, Cited by 0] [Section 54] [Entire Act]

Union of India - Subsection

Section 54(1) in Rules of Procedure and Conduct of Business in Lok Sabha

(1)A question relating to a matter of public importance may be asked with notice shorter than ten clear days and the Speaker, if, is of the opinion that the question is of an urgent character, may direct that an enquiry may be made from the Minister concerned if such Minister is in a position to reply and, if so, on what date.