Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 146] [Entire Act] State of Rajasthan - Subsection Section 146(iv) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959 (iv)it shall not reflect on the character or conduct of any person whose conduct can only be challenged on a substantive motion;
