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[Cites 0, Cited by 0] [Section 224] [Entire Act]

State of Rajasthan - Subsection

Section 224(3) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

(3)Where a Bill has been altered, the Select Committee may, if they think fit, include in their report a recommendation to the member-in-charge of the Bill that his next motion should be a motion for circulation, or, where the Bill has already been circulated, for re-circulation.