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[Cites 0, Cited by 0] [Section 228] [Entire Act]

State of Rajasthan - Subsection

Section 228(1) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

(1)The Committee shall examine every petition referred to it, and if the petition complies with these rules, the Committee may direct that it be circulated. Where circulation of the petition has not been directed, the Speaker may at any time direct that the petition be circulated.