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State of Rajasthan - Section

Section 301 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

301. Custody of papers.

- The Secretary shall have custody of all records, documents and papers belonging to the House or any of its Committees or Assembly Secretariat and he shall not permit any such records, documents or papers to be taken from the Assembly House without the permission of the Speaker.Chamber of the House