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The Leaders and Chief Whips of Recognised Parties and Groups In Parliament (Facilities) Act, 1998

Act No. 5 of 1999

[7th January, 1999.]

An Act to provide for facilities to Leaders and Chief Whips of recognised parties and groups in Parliament.

BE it enacted by Parliament in the Forty-ninth Year of the Republic of India as follows:



Leaders and Chief Whips of Recognised Parties and Groups In Parliament (Facilities) Act, 1998 Back




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