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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Rajasthan - Subsection

Section 48(7) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

(7)In other respects, the procedure for short notice question shall be the same as for ordinary questions for oral answer, with such modifications as Speaker may consider necessary or convenient.