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[Cites 0, Cited by 0] [Section 236] [Entire Act]

State of Rajasthan - Subsection

Section 236(2) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

(2)Before putting the question to the House, the Speaker may permit a debate on the motion, not exceeding half an hour in duration, and such debate shall not refer to the details of the report further than is necessary to make out a case for the consideration of the report by the House.