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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of Rajasthan - Subsection

Section 85(1) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

(1)When a motion that a Bill be taken into consideration has been carried and no amendment of the Bill is made, the member in charge may at once move that the Bill be passed.