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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Rajasthan - Subsection

Section 96(c) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

(c)for which remedy is available under the law, including rules, regulations, bye-laws made by the State Government or an authority to whom power to make such rules regulations etc. is delegated.