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[Cites 0, Cited by 0] [Section 281] [Entire Act]

State of Rajasthan - Subsection

Section 281(2) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

(2)Where the motion "That the question be now put", has been carried, the question or questions consequent thereon shall be put forthwith without further debate:Provided that the Speaker may allow a member any right of reply which he may have under these rules.