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Union of India - Section

Section 362 in Rules of Procedure and Conduct of Business in Lok Sabha

362. Closure.

(1)At any time after a motion has been made, any member may move: 'That the question be now put', and unless it appears to the Speaker that the motion is an abuse of these rules or an infringement of the right of reasonable debate, the Speaker shall then put the motion 'That the question be now put'.
(2)Where the motion: 'That the question be now put' has been carried, the question or questions consequent thereon shall be put forthwith without further debate:Provided that the Speaker may allow a member any right of reply which the member may have under these rules.