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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Rajasthan - Subsection

Section 37(1) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

(1)Subject to the provisions of sub-rule (2), a question may be asked for the purpose of obtaining information on a matter of public importance within the special cognisance of the Minister to whom it is addressed.