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[Cites 0, Cited by 0] [Section 67(2)] [Section 67] [Entire Act]

State of Rajasthan - Subsection

Section 67(2)(a) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

(a)if the member-in-charge moves that the Bill be taken into consideration, any member may move as an amendment that the Bill be referred to a Select Committee of the House or be circulated for the purpose of eliciting opinion thereon by a date to be specified in the motion;