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[Cites 0, Cited by 0] [Section 129] [Entire Act]

Union of India - Subsection

Section 129(1) in Rules of Procedure and Conduct of Business in Lok Sabha

(1)When a Bill passed by the Houses is returned to the House by the President with a message requesting that the House should reconsider the Bill or any specified provisions thereof or any such amendments are recommended in the message, the Speaker shall read the message of the President in Rejection of Bill. the House if in session, or if the House is not in session, direct that it may be published in the Bulletin for the information of the members.