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State of Rajasthan - Section

Section 46 in University of Rajasthan Act, 1946

46. [ Interpretation. [Added by the University of Rajutana (Second Amendment) Act, 1950.]

The provisions of the General Clauses Act, 1897, of the Central Legislature, shall mutatis mutandis apply so far as may be, to this Act and to the Statutes, Ordinances, Regulations and Rules thereunder in the same manner as the apply to a Central Act.]