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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Rajasthan - Subsection

Section 52(viii) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

(viii)the motion shall not raise any question which under the Constitution or these rules can only be raised on a distinct motion by a notice given in writing to the Secretary.