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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Rajasthan - Subsection

Section 33(1) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

(1)Unless, the Speaker otherwise permits, no member shall give notice of more than sixty starred questions during a session in which the Demands for Grants in respect of the Annual Financial Statement of the State are discussed and more than twenty starred questions during any other session.