Section 69(1)(b) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

[Cites 0, Cited by 0] [Section 69(1)] [Section 69] [Entire Act]

(b)that the Bill as reported by the Select Committee of the House be recommitted to the same Select Committee or to a new Select Committee either-

(i)without limitation, or

(ii)with respect to particular clauses or amendments only, or

(iii)with instructions to the Committee to make some particular or additional provision in the Bill, or

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