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[Cites 0, Cited by 0] [Section 118E] [Entire Act]

State of Rajasthan - Subsection

Section 118E(3) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

(3)The decision taken by the House on the said resolution shall be communicated by the Secretary to the State Government and to the Secretary or the Secretary-General, as the case may be, of the House of Parliament from which the communication was received by the State Government.