Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 110] [Entire Act]

State of Rajasthan - Subsection

Section 110(2) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

(2)The Secretary shall give intimation to the member that his resolution has been admitted or admitted as amended or disallowed, as the case may be, and shall, in case the resolution has been disallowed, also state the reasons thereof.