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State of Rajasthan - Section

Section 3 in Rajasthan Rural Development and Panchayati Raj State and Subordinate Service Rules, 1998

3. Interpretation.

- Unless the context otherwise requires, the Rajasthan General Clauses Act, 1955 (Rajasthan Act No. VIII of 1955) shall apply for the interpretation of these Rules as it applies for the interpretation of a Rajasthan Act.