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[Cites 0, Cited by 0] [Section 208] [Entire Act]

State of Rajasthan - Subsection

Section 208(2) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

(2)If any doubt arises on any point of procedure or otherwise, the Chairman may, if he thinks fit, refer the point to the Speaker whose decision shall be final.