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State of Rajasthan - Section

Section 45 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

45. Questions of absent members.

- When all the questions for which oral answers are desired have been called, the Speaker may, if time permits, call again any question which has not been asked by reason of the absence of the member in whose name it stands, and may also permit a member to ask a question standing in the name of another member, if so authorised by him.