Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 174] [Entire Act]

State of Rajasthan - Subsection

Section 174(2) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

(2)If the motion referred to in sub-rule (1) is carried, the Secretary shall cease the information to be published in the Gazette and forward a copy of the notification to the Election Commission for taking steps to fill the vacancy thus caused.