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[Cites 0, Cited by 0] [Section 219] [Entire Act]

Union of India - Subsection

Section 219(3) in Rules of Procedure and Conduct of Business in Lok Sabha

(3)Where the question or one of the questions required by sub-rule (2) to be put at [the specified hour] [Substituted by L.S. Bn. (II) dated 9.5.1989, para 2930.] on the allotted day or the last of the allotted days is that the Bill be passed, sub-rule (2) shall have effect notwithstanding that amendments to the Bill have been made.