Section 69(1)(c) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

[Cites 0, Cited by 0] [Section 69(1)] [Section 69] [Entire Act]

State of Rajasthan - Subsection

Section 69(1)(c) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

(c)that the Bill as reported by the Select Committee of the House be circulated or re-circulated as the case may be, for the purpose of eliciting opinion or further opinion thereon.

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State of Rajasthan - Subsection

Section 69(1)(c) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959