Section 6 in The Rajasthan Adaptation of Laws (On State and Concurrent Subjects) Order, 1956
6.
Where this Order requires that in any specified existing State law, or in any section or other portion of such law, certain words shall be substituted for certain other words or that certain words shall be omitted, that substitution or omission, as the case may be, shall, except where it is otherwise expressly provided, be made wherever the words referred to occur in that law, or, as the case may be, in that section or portion.
