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State of Rajasthan - Section

Section 148 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

148. Notice of cut motions.

- If notice of a motion to reduce any demand for grant has not been given one day previous to the day on which the demand is under consideration, any member may object to the moving of the motion, and such objection shall prevail unless the Speaker allows the motion to be made.