Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Rajasthan - Subsection

Section 77(1) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

(1)Amendments shall ordinarily be considered in the order of the clauses of the bill to which they respectively relate; and in respect of any such clause a motion shall be deemed to have been made: 'That this clause stand part of the Bill'.