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State of Rajasthan - Section

Section 297 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

297. Report of proceedings of House.

- The Secretary shall cause to be prepared a full report of the proceedings of the House at each of its sittings and shall, as soon as practicable, publish it in such form and manner as the Speaker may, from time to time, direct.