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State of Rajasthan - Section

Section 226 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

226. Printing and publication of reports.

- The Secretary shall cause every report of a Select Committee to be printed, and a copy of the report shall be made available for the use of every member of House. The report, and the Bill, as reported by the Select Committee, shall be published in the Gazette.
(d)Committee on Petitions