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[Cites 0, Cited by 0] [Section 236] [Entire Act]

State of Rajasthan - Subsection

Section 236(3) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

(3)After the motion made under sub-rule (1) is agreed to, the Chairman or any member of the Committee or any other member, as the case may be, may move that the House agrees, or disagrees or agrees with amendments, with the recommendations contained in the report.