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[Cites 0, Cited by 0] [Section 112] [Entire Act]

State of Rajasthan - Subsection

Section 112(2) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

(2)If notice of such amendment has not been given one day previous to the day on which the resolution is moved, any member may object to the moving of the amendment, and such objection shall prevail, unless the Speaker allows the amendment to be moved.