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State of Rajasthan - Section

Section 46 in The University of Rajputana (Second Amendment) Act, 1950

46. Interpretation. - The provisions of the General Clauses Act, 1897, of the Central Legislature, shall mutatis mutandis apply, so far as may be, to this Act, and to the Statutes, Ordinances, Regulations and Rules thereunder in the same manner as they apply to a Central Act."