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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(iv) in The Rajasthan Civil Courts Laws (Extension) Act, 1956

(iv)"pre-reorganisation" used with reference to the State of Rajasthani means the State of Rajasthan as it existed in pursuance of the Covenant or under the Constitution immediately before the first day of November, 1956;