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[Cites 0, Cited by 0] [Section 228(4)] [Section 228] [Entire Act]

State of Rajasthan - Subsection

Section 228(4)(ii) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

(ii)endorsement copies of letters addressed to authorities other than the Speaker or House unless there is a specific request on such a copy praying for redress of the grievance.