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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Rajasthan - Subsection

Section 63(1) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

(1)Whenever a Bill seeking to replace an Ordinance with or without modification is introduced in the House there shall be placed before the House along with the Bill a statement explaining the circumstances which had necessitated immediate legislation by Ordinance.