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Union of India - Section

Section 121 in Rules of Procedure and Conduct of Business in Lok Sabha

121. Bill passed with amendments.

(1)If the Bill is passed with amendments, the Bill shall be returned with a message asking the concurrence of the Council in the amendments.
(2)The Secretary-General shall certify, on top of the first page of the Bill so returned to the Council, in the following form: -'This Bill has been passed as amended by the House of the People on the.........Dated......20Secretary-General'.