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[Cites 0, Cited by 0] [Section 180A] [Entire Act]

State of Rajasthan - Subsection

Section 180A(e) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

(e)until the Speaker has given his decision the member against whose appointment on the Committee objection has been taken shall continue to be a member thereof if elected or nominated and take part in discussion, but shall not be entitled to vote; and