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[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(2)(i) in Rules of Procedure and Conduct of Business in Lok Sabha

(i)[ it shall be clearly and precisely expressed and shall not be too general incapable of any specific answer or in the nature of a leading question;] [Inserted by L.S. Bn. (II), dated 9.5.1989, para 2930.]