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[Cites 0, Cited by 0] [Section 277(1)] [Section 277] [Entire Act]

NCT Delhi - Subsection

Section 277(1)(a) in The Rules of Procedure and Conduct of Business in the Legislature Assembly of the National Capital Territory of Delhi, 1997

(a)A Minister with the permission of the Speaker may intervene at any stage of debate and will also have a right to reply to the debate so as to conclude it;