Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 19] [Entire Act] State of Rajasthan - Subsection Section 19(2) in Rajasthan Muslim Wakf Regulations, 1964 (2)The proposer of a motion, however, shall be entitled to speak twice, at the time of moving the motion and at the time of giving a reply to the debate just before voting.
