Unless otherwise expressly provided or unless the context otherwise requires, the provisions of this Act shall apply:(i)To this Act,(ii)To all Rajasthan laws [in force in the pre-reorganisation State of Rajasthan] [Inserted by Section 4, ibid.] made after the commencement of this Act,(iii)To all Central Acts adapted to Rajasthan from time to time, by the Rajasthan State Legislature,(iv)Where any such law or Act confers upon any authority a power to make rules, regulations or bye-laws, to such rules, regulations or bye-laws [X X] [Omitted by Section 4, ibid.].(v)So far as may be, to all Rajasthan laws [in force in the pre-reorganisation State of Rajasthan] [Inserted by Section 4, ibid.] pertaining to Lists H and III of the Seventh Schedule to the Constitution made befole the commencement of this Act and to any rules, regulations or bye-laws thereunder [and] [Inserted by Section 4, ibid.](vi)[ To all Rajasthan Law and to Rules, regulations and bye-laws thereunder made on or after the first day November, 1956.] [Inserted by Section 4, ibid]General Rules of Construction
