Section 3(2) in The Rajasthan Official Language (Supplementary Provisions) Act, 1970
(2)Every revised text of a law, excepting that of rules made and published under Article 309 of the Constitution, published under sub-section (1) shall be laid, as soon as may be, after it is so made, before the House of the State Legislative Assembly while it is in session, for a period of thirty days, which may be comprised in one session or in two successive sessions, and if before the expiry of the session in which it is so laid or of the session immediately following, the House of the State Legislative Assembly makes any modification in any such text, such a revised text shall thereafter have effect only in such modified form.
