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[Cites 0, Cited by 0] [Section 32(8)] [Section 32] [Entire Act]

State of Rajasthan - Subsection

Section 32(8)(a) in Rajasthan General Clauses Act, 1955

(a)in relation to anything done before the commencement of the Constitution, mean the Governor General or the Governor General in Council, as the case may be,