Section 5 in The Rajasthan Statutory Rules and Orders (Extension) Act, 1957
5. Construction of references.
- In the rules, regulations, notifications, bye - laws and orders referred to in section 4, any references to a law which is not in force in any part of the State, shall, in relation to such part, be costrued as a reference to the corresponding law, if any, in force in such part and, in the absence of any corresponding law, be deemed to be omitted.
