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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Rajasthan - Subsection

Section 48(1) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

(1)A question relating to a matter of public importance may be asked with notice shorter than ten clear days and if the Speaker is of opinion that the question is of an urgent character, he may direct that an enquiry made from the Minister concerned if he is in a position to reply and, if so, on what date.