Section 173(1) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

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State of Rajasthan - Subsection

Section 173(1) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

(1)A member who desires to resign his seat in the House shall intimate in writing under his hand addressed to Speaker his intention to resign his seat in the House in the following form:"ToThe Speaker,Rajasthan Legislative Assembly,JaipurSir,I hereby tender my resignation of my seat in the House with effect from .....................

	Yours faithfully,
Place...........	Member, Rajasthan Legislative
Date............	Assembly (Division Number ....)"

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State of Rajasthan - Subsection

Section 173(1) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959