When the Second Reading of the Bill is over, thereafter the Member-in-change of the Bill can move a motion for the Third Reading of the Bill by moving a motion that the Bill or the Bill, as amended, as the case may be, be passed. At this stage, debate is confined to arguments either in support of the Bill or its rejection. In making his speech a Member shall not refer to the details of the Bill further than is necessary for the purpose of his arguments which shall be of a general character.
After a Bill is passed, it sent to the Legislative Department. After a Bill is received the assent of the Governor or the President, as the case may be, it becomes an Act.