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] [Section 214] [Entire Act] Union of India - Subsection Section 214(4) in Rules of Procedure and Conduct of Business in Lok Sabha (4)In other respects, a motion for vote on account shall be dealt with in the same way as if it were a demand for grant.
