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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Rajasthan - Subsection

Section 72(iv) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

(iv)If an amendment refers to, or is not intelligible without, a subsequent amendment or schedule, notice of the subsequent amendment or schedule shall be given before the first amendment is moved, so as to make the series of amendments intelligible as a whole.