Section 3 in Rajasthan Official Language Act, 1956
3. Hindi to be official language for certain purposes of the State.
- Hindi written in Devanagri script shall, with effect from such [date] [Came into force w.e.f. 1-5-1957 vide Notification. No. N. K. (1)/GA/B/56/2066, dated 1-5-1957, Published in the Rajasthan Gazette, Part IV-C. Ordinary, dated 23-5-1957. Page 72.] [x x x] [Deleted vide Section 2 of Rajasthan Act No. 19 of 1966, Published in the. Rajasthan Gazette, Part IV-A, Extraordinary, dated 11-10-1966.] as the State Government may, by notification in the Official Gazette, appoint in this behalf, be the language used in respect of all or any of the official purposes of the State, other than those mentioned in Section 4, and different dates may be appointed for such different purposes.
