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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Rajasthan - Subsection

Section 49(1) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

(1)The Speaker shall allot half-an-hour for raising discussion on a matter of sufficient public importance which has been the subject of a recent question, oral or written, and the answer to which needs elucidation on a matter of fact.