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[Cites 0, Cited by 0] [Section 154A] [Entire Act]

State of Rajasthan - Subsection

Section 154A(5) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

(5)On a motion that the Finance Bill be taken into consideration, a member may discuss matters relating to general administration, local grievances within the sphere of the responsibility of Government of Rajasthan or monetary or financial policy of Government.