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Union of India - Section

Section 238 in Rules of Procedure and Conduct of Business in Lok Sabha

238. Disagreement between Houses.

- If the Council agrees to the original amendment passed by the House, it shall be sent by the Secretary-General to the Minister concerned, but if the Council disagrees or insists on an amendment to which the House has not agreed, the Houses shall be deemed to have finally disagreed, and all further proceedings thereon shall be dropped.