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[Cites 0, Cited by 0] [Section 202] [Entire Act]

State of Rajasthan - Subsection

Section 202(3) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

(3)The report of the Committee shall be signed by the Chairman on behalf of the Committee:Provided that in case the Chairman is absent or is not readily available, the Committee shall choose another member to sign the report on behalf of the Committee.