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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(3) in The Rajasthan Adaptation of Laws (On State and Concurrent Subjects) Order, 1956

(3)In any existing State law, references to the High Court in relation to a particular area forming part of the State of Rajasthan shall be construed for all purposes as references to the High Court of Rajasthan.