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 71] [Entire Act] State of Rajasthan - Subsection Section 71(2) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959 (2)The Secretary shall, if time permits, make available to members from time to time lists of amendments of which notices have been received.
