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 183] [Entire Act] State of Rajasthan - Subsection Section 183(2) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959 (2)If the Chairman is for any reason unable to act, the Speaker may appoint another Chairman in his place.
