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State of Rajasthan - Section

Section 299 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

299. Indication in printed debates of expunged proceedings.

- The portion of the proceedings of the House so expunged shall be marked by asterisk and an explanatory foot-note shall be inserted in the proceedings as follows:-"Expunged as ordered by the Chair"Printing and Publication of Assembly Papers