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[Cites 0, Cited by 0] [Section 97] [Entire Act]

State of Rajasthan - Subsection

Section 97(1) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

(1)The General form of petition set out in the First Schedule, with such variation as the circumstances of each case require, may be used, and, if used, shall be sufficient.