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[Cites 0, Cited by 0] [Section 294(1)] [Section 294] [Entire Act]

Union of India - Subsection

Section 294(1)(a) in Rules of Procedure and Conduct of Business in Lok Sabha

(a)to examine every Bill seeking to amend the Constitution notice of which has been given by a private member, before a motion for leave to introduce the Bill is included in the list of business;