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[Cites 0, Cited by 0] [Section 117] [Entire Act]

State of Rajasthan - Subsection

Section 117(1) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

(1)When a resolution has been moved no resolution or amendment raising substantially the same question shall be moved within one year from the date of the moving of the earlier resolution.