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[Cites 0, Cited by 0] [Section 109] [Entire Act]

State of Rajasthan - Subsection

Section 109(vii) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

(vii)it shall not relate to a matter pending before any statutory tribunal or statutory authority performing any judicial or quasi-judicial functions or any commission or court of enquiry appointed to enquire into or investigate any matter: