Section 91(2) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
(2)A Bill pending before the House shall also be removed from the Register of Bills pending in the House in case a Bill substantially identical is passed by the 1 louse or the Bill is withdrawn under Rule 89.Explanation. - A Bill pending before the House shall include-(i)a Bill introduced in the House which does not fall within the categories of Bills mentioned in this rule or Rule 92; and(ii)a Bill returned by the Governor with a message under Article 200 of the Constitution.
