Section 32(9) in Rajasthan General Clauses Act, 1955
(9)"Central Legislature" shall mean(i)as respects the period before the establishment of the Dominion of India;(a)the Governor General in Council acting in a legislative capacity under the Government of India Act, 1833 or the Government of India Act, 1853 or the Indian Council Acts, 1861 to 1909 or any of those Acts or the Government of India Act, 1915, or(b)the Indian Legislature acting under the Government of India Act, 1919 or the Government of India Act, 1935 or(c)the Federal Legislature acting under the Government of India Act, 1935 as the case may require;(ii)as respects the period after such establishment and before the commencement of the Constitution, the Dominion Legislature; and(iii)as respects the period after commencement, the Parliament.
