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[Cites 0, Cited by 0] [Section 175] [Entire Act]

State of Rajasthan - Subsection

Section 175(2) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

(2)An application under sub-rule (1) shall specify the period for which leave of absence is required indicating also the date of commencement and of termination of such leave of absence and grounds for it:Provided that leave of absence applied for at any one time shall not exceed a period of sixty days.