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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Rajasthan - Subsection

Section 32(18) in Rajasthan General Clauses Act, 1955

(18)"District" shall mean and include the territorial limits of a district in Rajasthan under the administrative charge of a Collector, formed or deemed to be formed under any law for the time being in force;