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[Cites 0, Cited by 0] [Section 55] [Entire Act]

Union of India - Subsection

Section 55(3) in Rules of Procedure and Conduct of Business in Lok Sabha

(3)The Speaker shall decide whether the matter is of sufficient public importance to be put down for discussion, and may not admit a notice which, in the opinion of the Speaker seeks to revise the policy of Government.