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] [Entire Act] State of Rajasthan - Section Section 283 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959 283. Procedure for obtaining decision of House. - A matter requiring the decision of the House shall be decided by means of a question put by the Speaker on a motion made by a member.
