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State of Rajasthan - Section

Section 4 in The Rajasthan Laws (Extension) Act, 1957

4. Modifications of general character in Rajasthan Laws specified in the Schedule.

- Throughout the Rajasthan laws specified in the Schedule unless the subject or context otherwise requires and save as is otherwise provided in this Act. -
(i)for the expression "Rajasthan Gazette" or "Hindi Matter" wherever occurring, the words "Official Gazette" or "Hindi Matter" as the case may be, shall be substituted,
(ii)for the word "Rajasthan" or "Hindi Matter" wherever occurring otherwise than in the short title, or in the expression "Rajasthan Gazette" or "Hindi Matter" the words "the State of Rajasthan" or "Hindi Matter", as the case may be, shall be substituted, and
(iii)for the word "Government" wherever occurring, the words "State Government" shall be substituted.