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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Rajasthan - Subsection

Section 96(a) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

(a)which falls within the cognisance of a court of law having jurisdiction in any part of India or court of enquiry or a statutory tribunal or authority or a quasi-judicial body, or a commission;