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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(1) in Rajasthan Opium Smoking Prohibition Act, 1950

(1)Until other provision is made under or in pursuance of this Ordinance, all Courts constituted, appointments, nominations, rules and orders made and jurisdiction and powers conferred under any law repealed by Section 4, shall be deemed to have been respectively constituted, made and conferred under this Ordinance.