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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Rajasthan - Subsection

Section 44(2) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

(2)The members so called shall rise in his place and unless he states that it is not his intention to ask the question standing in his name, ask the question by reference to its number on the list of questions.