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State of Rajasthan - Section

Section 4 in The University of Rajputana (Change of Name) Act, 1956

4. Amendment.

(1)As from the date of commencement of this Act, the Principal Acts shall stand amended to the extent and in the manner specified in the Schedule.
(2)The provisions of sub-section (1) shall be without prejudice to the generality of the provisions of section 3.