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[Cites 0, Cited by 0] [Section 198] [Entire Act]

State of Rajasthan - Subsection

Section 198(iv) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

(iv)A witness may be asked to place before the Committee any other relevant points that have not been covered and which a witness thinks are essential to be placed before the Committee.