Section 99 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
99. Documents not to be attached.
- Letters, affidavits or other documents shall [ordinary] [Inserted by item 30 amending rules vide Notification S.O. 118, Published in Rajasthan Gazette Extraordinary Part IV-C(II), dated 1-9-1981, page 295 (1) 46.] not be attached to any petition.
