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[Cites 0, Cited by 0] [Section 169] [Entire Act]

State of Rajasthan - Subsection

Section 169(2) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

(2)Where the specified period is not so completed, the regulation, rule, sub-rule, bye-law etc. shall be re-laid in the succeeding session or sessions until the said period is completed in one session.