Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 184] [Entire Act] State of Rajasthan - Subsection Section 184(1) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959 (1)The quorum to constitute a sitting of a Committee shall be, as near as may be, one third of the total number of members of the Committee.
