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[Cites 0, Cited by 0] [Section 132(1)] [Section 132] [Entire Act]

State of Rajasthan - Subsection

Section 132(1)(a) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

(a)leave to [move] [Substituted by item 44, amending rules vide Notification S.O. 118, published in Rajasthan Gazette Extraordinary Part IV-C(II), dated 1-9-1981, page 295(1) 46.] the motion shall be asked for after questions and before the list of business for the day is entered upon;