19. Amendment of Section 9-A, Rajasthan Act No. 24 of 1957.
- In clause (a) of Section 9-A of the principal Act, after the existing expression "section 4, 4-A" and before the existing expression "or 6-A", the expression ", 4AA, 4AAA" shall be inserted; and the expression "4AA" shall be deemed to have been inserted with effect from 2,6.3.1999 and the expression "4AAA" shall be deemed to have been inserted with effect from 25.2.2008.
