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Union of India - Section

Section 344 in Rules of Procedure and Conduct of Business in Lok Sabha

344. Scope of amendments.

(1)An amendment shall be relevant to, and within the scope of, the motion to which it is proposed.
(2)An amendment shall not be moved which has merely the effect of a negative vote.
(3)An amendment on a question shall not be inconsistent with a previous decision on the same question.