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[Cites 0, Cited by 0] [Section 286] [Entire Act]

State of Rajasthan - Subsection

Section 286(2) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

(2)The Speaker shall then say: "I think the Ayes (or Noes, as the case may be) have it. If the opinion of the Speaker as to the decision of a question is not challenged, he shall say twice, "The Ayes (or the Noes, as the case may be) have it" and the question before the House shall be determined accordingly.