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[Cites 0, Cited by 0] [Section 150] [Entire Act]

State of Rajasthan - Subsection

Section 150(3) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

(3)Discussion of a general character may be allowed on the motion or any amendments moved thereto, but the details of the grants shall not be discussed further than is necessary to develop the general points.