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[Cites 0, Cited by 0] [Section 242] [Entire Act]

State of Rajasthan - Subsection

Section 242(1) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

(1)If the Committee is of opinion that any order should be annulled wholly or in part, or should be amended in any respect, it shall report that opinion and the grounds thereof to the House.