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State of Rajasthan - Section

Section 172 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

172. Regulation, rule etc. as amended to be laid on the Table.

- If a regulation, rule, sub-rule, bye-law etc. is modified in accordance with the amendment passed by the House, the amended regulation, rule, sub-rule, bye-law etc. shall be laid on the Table.