Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Rajasthan - Section Section 3 in The Rajasthan Court of Wards Act, 1951 3. Interpretation. - The General Clauses Act, 1897, of the Central Legislature shall mutatis mutandis apply, so far as may be, to this Act, as it applies to a Central Act.
