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Union of India - Section

Section 182 in Rules of Procedure and Conduct of Business in Lok Sabha

182. Repetition of resolution.

- When a resolution has been moved no resolution or amendment raising substantially the same question shall be moved within one year from the date of the moving of the earlier resolution:Provided that when a resolution has been withdrawn with the leave of the House, no resolution raising substantially the same question shall be moved during the same session.