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[Cites 0, Cited by 0] [Section 2(5)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(5)(b) in The Rajasthan Laws Repealing Act, 1954

(b)as respects the period prior to the said day.-
(i)an Ordinance made and promulgated by the Raj pramukh of the former Rajasthan State or of the former Matsya State, and
(ii)any Act, enactment, Ordinance, regulations, rule, order, resolution, notification or bye-law made by the Ruler or a competent Legislature or other competent authority or officer of a Covenanting State: