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 228] [Entire Act] State of Rajasthan - Subsection Section 228(2) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959 (2)Circulation of the petition shall be in extenso or in summary form as the Committee or the Speaker, as the case may be, may direct.
