Section 2 in The Rajasthan Statutory Rules and Orders (Extension) Act, 1957
2. Definitions.
- In this Act, unless the subject or context otherwise requires,(i)"State" means the State of Rajasthan as formed by section 10 of the States Reorganisation Act, 1956 (Central Act 37 of 1956); and(ii)"statutory" used with reference to a rule, regulation, notification, bye - law or order, means such rule, regulation, notification, bye - law or order made by a competent authority of the pre-organisation State of Rajasthan under any of the laws of the pre-reorganisation State of Rajasthan specified in the Schedule.
