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State of Rajasthan - Section

Section 32 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

32. [ Notice of Starred and Un-starred Questions. [Substituted by item 18 by amending rules vide Notification S.O. 118, published in Rajasthan Gazette Extraordinary, Part IV-C(II), dated 1-9-1981, page 295 (1) 46.]

- Unless the Speaker otherwise directs, not less than ten clear days notice of a starred and un-starred question shall be given.]