Section 5(2) in The Rajasthan Laws Repealing Act, 1954
(2)The repeal by this Act of any Rajasthan law by which the text of any earlier law was amended by the express omission, insertion or substitution of any matter shall not affect the continuance of any such amendment in operation at the commencement of this Act, unless a different intention is expressly stated In such Rajasthan law.
