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State of Rajasthan - Section

Section 75 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

75. Selection of new clauses or amendments.

- The Speaker shall have power to select the new clauses or amendments to be proposed, and may, if he thinks fit, call upon any member who has given notice of an amendment to give such explanation of the object of the amendment as may enable him to form a judgement upon it.