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[Cites 0, Cited by 0] [Section 37(2)] [Section 37] [Entire Act]

State of Rajasthan - Subsection

Section 37(2)(xxv) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

(xxv)it shall not ask for information regarding Cabinet discussions or advice given to the Governor in relation to any matter in respect of which there is a constitutional, statutory or conventional obligation not to disclose information.