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[Cites 0, Cited by 0] [Section 287] [Entire Act]

State of Rajasthan - Subsection

Section 287(4) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

(4)A member who is unable to go to the Division Lobby owing to sickness or infirmity may, with the permission of the Speaker, have his vote recorded either at his seat or in the Lobby before the result of the Division is announced.