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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Rajasthan - Subsection

Section 30(2A) in The Nathdwara Temple Act, 1959

(2A)[ Any rule under this Act may be made so as to have retrospective effect from such date not earlier than the date of the commencement of this Act, as the State Government may by notification in the Official Gazette, appoint.] [Added by Rajasthan Act 11 of 1989 [8.9.1988]]