Section 32(65) in Rajasthan General Clauses Act, 1955
(65)["Raj pramukh" shall, as respects any period before the 1st day of November, 1956, mean the person who is for the time being the Rajpramukh of Rajasthan;] [Substituted vide item No.(v) of Part 1 of the Forth Schedule of the Rajasthan Adaptation of Laws (on State and Concurrent Subjects) Order, 1956, published in the Rajasthan Gazette, Part 1V-C. Extraordinary, dated the 1st November 1956.]
