Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 338 in Rules of Procedure and Conduct of Business in Lok Sabha 338. Repetition of motion. - A motion shall not raise a question substantially identical with one on which the House has given a decision in the same session.
