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[Cites 0, Cited by 1] [Section 32] [Entire Act]

State of Rajasthan - Subsection

Section 32(75) in Rajasthan General Clauses Act, 1955

(75)[ "State Government" shall mean, in relation to anything done or to be done,-
(i)on and from the commencement of the Constitution until the first day of November, 1956, the Rajpramukh; and
(ii)on and from the first day of November, 1956 the Governor;]