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[Cites 0, Cited by 0] [Section 32(51)] [Section 32] [Entire Act]

State of Rajasthan - Subsection

Section 32(51)(b) in Rajasthan General Clauses Act, 1955

(b)[ as respects the period after such commencement, an Ordinance made and promulgated under and in accordance with the provisions of the Constitution [Substituted item No. (viii) of section 7 of Rajasthan Act No. 45 of 1957, published in Rajasthan Gazette, Part IV-A, Extraordinary dated 24-12-1957.]
(i)by the Rajpramukh upto the 31st day of October, 1956, or
(ii)by the Governor on or after the first day of November 1956;]