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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Rajasthan - Subsection

Section 77(2) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

(2)The Speaker may, if he thinks fit, put as one question similar amendments to a clause:Provided that if a member requests that any amendment be put separately, the Speaker shall put that amendment separately.