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[Cites 0, Cited by 0] [Section 221] [Entire Act]

State of Rajasthan - Subsection

Section 221(2) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

(2)In other respects, the procedure in a Select Committee shall, as far as practicable, be the same as is followed in the House during the consideration stage of a Bill, with such adaptations, whether by way of modification, addition or omission, as the Speaker may consider necessary or convenient.