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

State of Rajasthan - Subsection

Section 32(5) in Rajasthan General Clauses Act, 1955

(5)"Board" or "the Board" or "the Board of Revenue" or "the Revenue Board" shall mean the Board of Revenue for Rajasthan established and constituted in accord. once with [any law for the time being in force] [Substituted by section 7- ibid.].