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State of Rajasthan - Section

Section 155 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

155. Business that can be taken up on a day allotted for financial business.

- Notwithstanding that a day has been allotted for other business under Rule 142, 144, or 154, a motion or motions for leave to introduce a Bill or Bills may be made and a Bill or Bills may be introduced on such day before the 1 louse enters on the business for which the day has been allotted.