Section 2(1)(iv) in Rajasthan Opium Smoking Prohibition Act, 1950

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State of Rajasthan - Subsection

Section 2(1)(iv) in Rajasthan Opium Smoking Prohibition Act, 1950

(iv)[ "State" means the new State of Rajasthan as formed by section 10 of the States Re-organisation Act, 1956 (Central Act 37 of 1956). [Substituted and omitted vide item No. (1) of the Schedule to the Rajasthan Act No. 2 of 1957, published in the Rajasthan Gazette, Part IV-A, Extraordinary, dated 5-1-1957. This Ordinance now extend to the whole of the State of Rajasthan including the Abu, Ajmer and Sunel areas and any law corresponding to this Ordinance in force in the Abu area. Ajmer area or Sunel area immediately before the 1st day of December, 1956 stands repealed vide Sections 3 and 5 read with clause (iii) of Section 2 of the said Act.]

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State of Rajasthan - Subsection

Section 2(1)(iv) in Rajasthan Opium Smoking Prohibition Act, 1950