Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 46] [Entire Act] State of Rajasthan - Subsection Section 46(1) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959 (1)No discussion shall be permitted during the time for questions under Rule 31 in respect of any question or of any answer given to a question.
