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[Cites 0, Cited by 0] [Section 184] [Entire Act]

State of Rajasthan - Subsection

Section 184(2) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

(2)If at any time fixed for any sitting of the Committee, or if at any time during any such sitting, there is no quorum, the Chairman of the Committee shall either suspend the sitting until there is a quorum or adjourn the sitting to some future day.