Section 286(3)(b) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

[Cites 0, Cited by 0] [Section 286(3)] [Section 286] [Entire Act]

(b)After the lapse of two minutes he shall put the question a second time and declare whether in his opinion the "Ayes" or the "Noes" have it.

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