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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Rajasthan - Subsection

Section 49(3) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

(3)The Speaker shall decide whether the matter is of sufficient public importance to be put down for discussion, and may not admit a notice which in his opinion, seeks to revise the policy of Government.