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Union of India - Section

Section 180 in Rules of Procedure and Conduct of Business in Lok Sabha

180. Withdrawal of resolution and amendment.

(1)A member in whose name a resolution stands on the list of business may, when called upon, withdraw the resolution, and shall confine to making of a mere statement to the effect.
(2)A member who has moved a resolution or amendment to a resolution shall not withdraw the same except by leave of the House.