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

State of Rajasthan - Subsection

Section 242(2) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

(2)If the Committee is of opinion that any other matter relating to any orders should be brought to the notice of the House it may report that opinion and matter to the House.