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[Cites 0, Cited by 0] [Section 180] [Entire Act]

Union of India - Subsection

Section 180(2) in Constitution of India, 1950

(2)During the absence of the Speaker from any sitting of the Assembly the Deputy Speaker or, if he is also absent, such person as may be determined by the rules of procedure of the Assembly, or, if no such person is present, such other person as may be determined by the Assembly, shall act as Speaker.