Section 15(1) in Rajasthan Armed Constabulary Act, 1950
(1)The [Slate Government] [Substituted by section 4 of the Rajasthan Act No. 27 of 1957, published in the Rajasthan Gazetted, Part 4-A, Extraordinary, dated 13.8.1957.] may make rules for carrying to the purposes of this Act.
