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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Rajasthan - Subsection

Section 38(2) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

(2)If a question is disallowed, the Secretary shall give intimation to the member that his question has been disallowed and shall also state the reason or reasons thereof.