Section 32(51)(a) in Rajasthan General Clauses Act, 1955

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(a)as respects any period before the commencement of the

(i)an Ordinance lawfully made and promulgated by the Ruler or the Government of a Covenanting State;

(ii)an Ordinance made and promulgated by the Rajpramukh of the former Rajasthan State in pursuance of the Covenant;

(iii)an Ordinance likewise made and promulgated by the Rajpramukh of the former Matsya State; and

(iv)an Ordinance likewise made and promulgated by the Rajpramukh of Rajasthan; and

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