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[Cites 0, Cited by 0] [Section 248] [Entire Act]

State of Rajasthan - Subsection

Section 248(3) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

(3)If notice of such amendment has not been given within seven days, the recommendations of the Committee shall be deemed to have been approved by the House and on the expiry of the said period the Speaker shall promulgate in the Bulletin the amendments to the rules as recommended by the Committee.