Section 154A(3) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
(3)Where the question or one of the questions required by sub-rule (2) to be put at the appointed hour on the allotted day or the last of the allotted days is that the Bill be passed, sub-rule (2) shall have effect notwithstanding that amendments to the Bill have been made.
