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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of Rajasthan - Subsection

Section 85(3) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

(3)To such a motion no amendment may be moved which is not either formal, verbal or consequential upon an amendment made after the Bill was taken into consideration.