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State of Rajasthan - Section

Section 19 in Rajasthan General Clauses Act, 1955

19. Substitution of functionaries.

— In any Rajasthan law, it shall be sufficient, for the purpose of indicating the application of law to every person or number of persons for the time being executing the functions of an office, to mention the official title of the officer at present executing the functions or that of the officer by whom the functions are commonly executed.