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[Cites 0, Cited by 0] [Section 32(9)] [Section 32] [Entire Act]

State of Rajasthan - Subsection

Section 32(9)(a) in Rajasthan General Clauses Act, 1955

(a)the Governor General in Council acting in a legislative capacity under the Government of India Act, 1833 or the Government of India Act, 1853 or the Indian Council Acts, 1861 to 1909 or any of those Acts or the Government of India Act, 1915, or