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[Cites 0, Cited by 0] [Section 277] [Entire Act]

NCT Delhi - Subsection

Section 277(2) in The Rules of Procedure and Conduct of Business in the Legislature Assembly of the National Capital Territory of Delhi, 1997

(2)A Minister desiring to make a statement in the House under Clause 1(b) shall intimate in advance the date on which the statement is proposed to be made and also send a copy of the statement to the Secretary.