Section 37(2)(vii) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

[Cites 0, Cited by 0] [Section 37(2)] [Section 37] [Entire Act]

(vii)it shall not ask for information on a matter which is under adjudication by a court of law having jurisdiction in any part of India;

Legal Document View