Section 153(4) in Rajasthan Co-operative Societies Act, 1965
(4)Any reference to the Acts repealed or to any provisions thereof or to any officer, authority or person entrusted with any functions thereunder, in any law for the time being in force or in any instrument or document, shall be construed, where necessary, as a reference to this Act or its relevant provisions or the corresponding officer, authority or person functioning under this Act, and the corresponding officer, authority or person, as the case may be, shall have and exercise the functions under the repealed Acts or under the instrument or document.NotificationsSection 2:Directorate of Social Welfare RajasthanJaipurList of denotified Tribes, Nomadic Tribes and Semi-Nomadic Tribes as approved vide Government in Social Welfare Department vide Government Order No. F. 1(F)(2) SW/63 dated 24-2-1964.Denotified Tribes:-
