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[Cites 0, Cited by 0] [Section 54] [Entire Act]

Union of India - Subsection

Section 54(5) in Rules of Procedure and Conduct of Business in Lok Sabha

(5)Where a member desires an oral answer to a question at a shorter notice, such Member shall briefly state the reasons for asking the question with short notice. Where no reasons have been assigned in the notice of the question, the question shall be returned to the member.