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 133] [Entire Act] State of Rajasthan - Subsection Section 133(4) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959 (4)There shall be no debate on such statement but after it has been made, a Minister may make a statement pertinent thereto.
