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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(3) in Management of the Property of the State Council and the Maintenance and Audit of Its Accounts

(3)The President shall disallow any motion which in his opinion is inadmissible under sub-rule (2):Provided that if a motion can be rendered admissible by amendment, the President may, in lieu of disallowing the motion, admit it in amended form.