References made in any Rajasthan law to, or to the provisions of the General Clauses Act, 1897 (Act X of 1897) of the Central Legislature shall be deemed to be references to, or to the corresponding provisions of this Act.Provided that nothing contained in this Act shall after the operation of the General Clauses Act, 1897 [Act X of 1897] of the Central Legislature, with reference to such Rajasthan law, previously to the commencement of this Act) [or in the case of laws in force in the Ajmer area or in the Abu area or in the Sunel area the commencement of the Rajasthan General Clauses (Amendment) Act, 1957] [Inserted by Section 3-Ibid.].
