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

State of Rajasthan - Subsection

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

(3)If no resolution is moved during the session in which the message of the House of Parliament is laid on the Table, the Secretary shall send information to the effect to the Secretary-General or Secretary, as the case may be, of the House of Parliament from which the message was received.