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[Cites 0, Cited by 0] [Section 286(3)] [Section 286] [Entire Act]

State of Rajasthan - Subsection

Section 286(3)(a) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

(a)If the opinion of the Speaker as to the decision of a question is challenged, he shall order that the Lobbies be cleared.