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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(1)(a) in The Rajasthan Adaptation of Laws (On State and Concurrent Subjects) Order, 1956

(a)effect shall first be given in the amending law to any adaptation or modification required by paragraphs three and six of this Order to be made therein;