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[Cites 0, Cited by 0] [Section 180A] [Entire Act]

State of Rajasthan - Subsection

Section 180A(b) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

(b)after the objection has been stated, the Speaker shall give an opportunity to the member proposed on the Committee, against whom the objection has been taken, to state the position;