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State of Rajasthan - Section

Section 79 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

79. Withdrawal of amendments.

- An amendment moved may by leave of the House, but not otherwise, be withdrawn on the request of the member moving it. If an amendment has been proposed to an amendment, the original amendment shall not be withdrawn until the amendment proposed to it has been disposed of.