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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Rajasthan - Subsection

Section 54(2) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

(2)If objection to leave being granted is taken, the Speaker shall request those members who are in favour of leave being granted to rise in their places, and if not less than one-tenth of the total number of members rise accordingly, the Speaker shall intimate that leave is granted. If less than one-tenth of the total number of members rise, the Speaker shall inform the member that he has not the leave of the House.