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State of Rajasthan - Section

Section 264 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

264. Anticipating discussion.

- No member shall anticipate the discussion of any subject of which notice has been given provided that in determining whether a discussion is out of the order on the ground of anticipation, regard shall be had by the Speaker to the probability of the matter anticipated being brought before the House within a reasonable time.Amendments