Section 13 — Rules of procedure.

The rules of procedure and conduct of business of the Legislative Assembly of the existing Union territory of Himachal Pradesh as in force immediately before the appointed day shall, until rules are made under clause (1) of article 208, be the rules of procedure and conduct of business of the Legislative Assembly of the State of Himachal Pradesh,subject to such modifications and adaptations as may be made therein by the Speaker thereof.

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