Section 4(v) in Rajasthan General Clauses Act, 1955
(v)So far as may be, to all Rajasthan laws [in force in the pre-reorganisation State of Rajasthan] [Inserted by Section 4, ibid.] pertaining to Lists H and III of the Seventh Schedule to the Constitution made befole the commencement of this Act and to any rules, regulations or bye-laws thereunder [and] [Inserted by Section 4, ibid.]
