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[Cites 0, Cited by 0] [Section 241] [Entire Act]

Union of India - Subsection

Section 241(1) in Rules of Procedure and Conduct of Business in Lok Sabha

(1)The seat of a member shall be declared vacant under clause (4) of article 101 of the Constitution on a motion by the Leader of the House or by such other member to whom the functions are delegated in this behalf by the Leader of the House.