Section 179 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

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State of Rajasthan - Section

Section 179 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

179. Communications from House to the Governor.

- Communications from tire House to the Governor shall be made-

(i)by formal address, after motion made and carried in the House; and

(ii)through the Speaker.