Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 265] [Entire Act] State of Rajasthan - Subsection Section 265(4) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959 (4)An amendment to an amendment may be moved with the permission of the Speaker and no prior notice is required in such a case.
