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[Cites 0, Cited by 0] [Section 134] [Entire Act]

State of Rajasthan - Subsection

Section 134(1) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

(1)A member wishing to give notice of a resolution under clause (c) of Article 179 of the Constitution, for the removal of the Speaker or the Deputy Speaker shall do so in writing to the Secretary.