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[Cites 0, Cited by 0] [Section 71] [Entire Act]

Union of India - Subsection

Section 71(1) in Rules of Procedure and Conduct of Business in Lok Sabha

(1)Whenever a Bill seeking to replace an Ordinance with or without modification is introduced in the House, shall be placed before the House along with the Bill a statement explaining the circumstances which had necessitated immediate legislation by Ordinance.