Section 1 in Rajasthan Public Gambling Ordinance, 1949
1. Short title and extent.
(1)This Ordinance may be called the Rajasthan Public Gambling Ordinance, 1949.(2)Section 13 and 17 of this Ordinance extend to the whole of 2[the State of Rajasthan] and it shall be competent to the [the State of Rajasthan] [Substituted by Act 28 of 1957.] whenever, it may think fit, to extend, by notification in the [Official Gazette] [Substituted by Act 28 of 1957.] all or any of the remaining section of this Ordinance to any city, town, suburb, railway station house or local area within [the State of Rajasthan]. [Substituted by Act 28 of 1957.] and in such notification to define for the purposes of this Ordinance, the limits of such city, town, suburb, station-house or local area and from time to time to alter the limits so defined.From the date of any such extension, so much of any law or rule having the force of law, which shall be in operation in the city, town suburb, station-house or local area to which such extension shall have been made, as shall be inconsistent with or repugnant to any section so extended, shall cease to have effect therein.
