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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Rajasthan - Subsection

Section 21(4) in Rajasthan Societies Registration Act, 1958

(4)All other action taken or orders given under the laws mentioned in sub-section (1) shall, unless repugnant to, or inconsistent with, the provisions of this Act, be deemed to have been taken or given, as the case may be, under this Act.