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[Cites 0, Cited by 0] [Section 221] [Entire Act]

State of Rajasthan - Subsection

Section 221(1) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

(1)If notice of a proposed amendment has not been given before the day on which the Bill is taken up by the Select Committee any member may object to the moving of the amendment and such objection shall prevail unless the Chairman allows the amendment to be moved.