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State of Rajasthan - Section

Section 217 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

217. Disposal of outstanding matters at the appointed hour.

- At the appointed hour, in accordance with the allocation of Time Order for the completion of a particular stage of a Bill or other business, the Speaker shall forthwith put every question necessary to dispose of all the outstanding matters in connection with that stage of the Bill or other business.