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[Cites 0, Cited by 0] [Section 262] [Entire Act]

State of Rajasthan - Subsection

Section 262(1) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

(1)If the Speaker is of opinion that a motion for the adjournment of a debate is an abuse of the rules of the House, he may either forthwith put the question thereon or decline to propose the question.