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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(1)(c) in The Rajasthan Khadi and Village Industries Board Act, 1955

(c)"prescribed" means prescribed by rules made under this Act; [x x x] [Omitted by Rajasthan 41 of 1960.]
(cc)[ 'State" means the State of Rajasthan as formed by section 10 of the States Reorganisation Act, 1956 (Central Act 37 of 1956); and] [Inserted by Rajasthan 41 of 1960.]