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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(1)(b) in The Rajasthan Ministers Salaries and other Facilities Act, 1956

(b)"Minister" means a minister of the State of Rajasthan and save as otherwise expressly provided, includes the Chief Minister [a Minister of State and] [Substituted by Act No. 3 of 1968 (28-2-1968).] a Deputy Minister of that State;