Section 3(2) in Rajasthan Relief Undertakings (Special Provisions) Act, 1961
(2)A notification under sub-section (1) shall have effect for such period not exceeding two years as may be specified in the notification: but it shall be renewable by like notifications, from time to time, for further periods not exceeding twelve months at a time, so however, that the total period in the aggregate does not exceed [twenty years] [Substituted by Rajasthan Act 20 of 1999, w.e.f. 30-9-1999].].
