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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Rajasthan - Subsection

Section 29(3) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

(3)Short Notice Questions.Notice of each category of question shall be given on the form prescribed for such category.Explanation. - (1) Starred Questions are those Questions to which a member desires an oral answer to be given and in respect of which supplementary questions may be asked.