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[Cites 0, Cited by 0] [Section 177] [Entire Act]

Union of India - Subsection

Section 177(2) in Rules of Procedure and Conduct of Business in Lok Sabha

(2)If notice of such amendment has not been given one day previous to the day on which the resolution is moved, any member may object to the moving of the amendment, and such objection shall prevail, unless the Speaker allows the amendment to be moved.