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[Cites 0, Cited by 0] [Section 145] [Entire Act]

State of Rajasthan - Subsection

Section 145(c) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

(c)that the amount of the demand be reduced by Rs. 100/- in order to ventilate specific grievance which is within the sphere of the responsibility of the Government. Such a motion shall be known as "Token Cut" and the discussion thereon shall be confined to the particular grievance specified in the motion.