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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(m) in Rules of Procedure and Conduct of Business in Lok Sabha

(m)"Minister" means a member of the Council of Ministers [and includes a member of the Cabinet] [Inserted by L.S. Bn. (II) 9.5.1989, para 2930.], a Minister of State, a Deputy Minister or a Parliamentary Secretary;