Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 286(3)] [Section 286] [Entire Act] State of Rajasthan - Subsection Section 286(3)(c) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959 (c)If the opinion so declared is again challenged, he shall direct that the votes be recorded by the members going into the Lobbies: