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[Cites 0, Cited by 0] [Section 200] [Entire Act]

State of Rajasthan - Subsection

Section 200(3) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

(3)The evidence given before a Committee shall not be published by any member of the Committee or by any other person until it has been laid on the table:Provided that the Speaker may, in his discretion, direct that such evidence be confidentially made available to members before it is formally laid on the Table.