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Union of India - Section

Section 215 in Rules of Procedure and Conduct of Business in Lok Sabha

215. Supplementary etc. grants and votes of credit.

- Supplementary, additional, excess and exceptional grants and votes of credit shall be regulated by the same procedure as is applicable in the case of demands for grants subject to such adaptations, whether by way of modification, addition or omission, as the Speaker may deem to be necessary or expedient.