Section 12(2)(b) in Management of the Property of the State Council and the Maintenance and Audit of Its Accounts

[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(2)(b) in Management of the Property of the State Council and the Maintenance and Audit of Its Accounts

(b)If it raises substantially the same question, as a motion or amendment which has been moved or withdrawn with the leave of the State Council within one year, the date of the meeting at which it is intended to be moved; Provided that such a motion may be admitted at a special meeting of the State Council convened for purpose on the requisition of not less than two third of the members of the State Council:

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State of Rajasthan - Subsection

Section 12(2)(b) in Management of the Property of the State Council and the Maintenance and Audit of Its Accounts