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[Cites 0, Cited by 0] [Section 131] [Entire Act]

State of Rajasthan - Subsection

Section 131(1) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

(1)A member may, with the previous permission of the Speaker, call the attention of a Minister to any matter of urgent public importance and the Minister may make a brief statement or ask for time to make a statement at a later hour or date.