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[Cites 0, Cited by 0] [Section 145] [Entire Act]

State of Rajasthan - Subsection

Section 145(b) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

(b)that the amount of the demand be reduced by a specified amount representing the economy that can be effected. Such specified amount may be either a lump sum reduction in the demand or omission or reduction of an item in demand. The motion shall be known as "Economy Cut". The notice shall indicate briefly and precisely the particular matters on which discussion is sought to be raised and speeches shall be confined to the discussion as to how economy can be effected;