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[Cites 0, Cited by 0] [Section 100] [Entire Act]

Union of India - Subsection

Section 100(2) in Rules of Procedure and Conduct of Business in Lok Sabha

(2)An amendment relevant to the subject-matter of an amendment made by the Council may be moved, but no further amendment shall be moved to the Bill unless it is consequential upon, or an alternative to, an amendment made by the Council.