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[Cites 0, Cited by 0] [Section 43] [Entire Act]

Union of India - Subsection

Section 43(2) in Rules of Procedure and Conduct of Business in Lok Sabha

(2)Subject to the provisions of rule 38, the Speaker may direct that a question be placed on the list of questions for answer on a date later than that specified by a member in the notice if the Speaker is of the opinion that a longer period is necessary to decide whether the question is or is not admissible.