Section 132(1)(b) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

[Cites 0, Cited by 0] [Section 132(1)] [Section 132] [Entire Act]

State of Rajasthan - Subsection

Section 132(1)(b) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

(b)the member asking for leave shall, before the commencement of the sitting for that day, give to the Secretary a written notice of the motion which he proposes to [move] [Substituted by item 44, amending rules vide Notification S.O. 118, published in Rajasthan Gazette Extraordinary Part IV-C(II), dated 1-9-1981, page 295(1) 46.].

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State of Rajasthan - Subsection

Section 132(1)(b) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959