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[Cites 0, Cited by 0] [Section 300] [Entire Act]

State of Rajasthan - Subsection

Section 300(1) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

(1)The Speaker may authorise printing, publication, distribution or sale of any paper, document or report in connection with the business of the House or any paper, document or report laid on the Table or presented to the House or a Committee thereof.