Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 180A] [Entire Act] State of Rajasthan - Subsection Section 180A(d) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959 (d)after the Speaker has considered the evidence so tendered before him, he shall give his decision which shall be final;
