Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 32] [Entire Act] State of Rajasthan - Subsection Section 32(68) in Rajasthan General Clauses Act, 1955 (68)"rule" shall mean a rule made in exercise of a power conferred by any enactment and shall include a non-statutory or other independent rule having for the time being the force of law;
