Section 84 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
84. Clause one, Enacting Formula, Preamble and Title of Bill.
- Clause one, the Enacting Formula, the Preamble, if any, and the Title of a Bill shall stand postponed until the other clauses and schedules (including new clauses and new schedules) have been disposed of and the Speaker shall then put the question: "That Clause one, or and Enacting Formula, or the Preamble or the Title (or, that Clause one, Enacting Formula, Preamble or Title as amended, as the case may be) do stand part of the Bill."(e)Passing of Bills
