Section 4 in The Rajasthan Divisional Commissioner (Office Abolition) Act, 1962
4. Amendment of certain laws.
- As from the appointed day-(a)every existing law mentioned in the Schedule annexed hereto shall have effect as if such law were amended in the manner and to the extent specified in that Schedule, and(b)all rules, regulations, bye-laws, orders and notifications made or issued under such existing law shall be deemed to have been amended accordingly.
