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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(2) in The Rajasthan Gram Dan Act, 1971

(2)Notwithstanding the expiry of the Rajasthan Gramdan Ordinance, 1971 (Rajasthan Order 4 of 1971), anything done or deemed to have been done or any action taken or deemed to have been taken by or under the said Ordinance, shall be deemed to have been done or taken by or under this Act.