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[Cites 0, Cited by 0] [Section 181] [Entire Act]

State of Rajasthan - Subsection

Section 181(4) in The Rajasthan District Boards Act, 1954

(4)No alteration or rescission of a regulation made under clauses (e) to (m) of sub-section (1) of section 177 or of any bye-law by a Board shall have effect unless and until it has been confirmed by the State Government.