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[Cites 0, Cited by 0] [Section 118D] [Entire Act]

State of Rajasthan - Subsection

Section 118D(1) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

(1)If the resolution is passed by the House, a message shall be sent to the House of Parliament from which the message referred to in Rule 118-AA was received, that the Assembly ratifies the amendment.