Section 1(3) in The Rajasthan High Court Ordinance 1949
(3)It shall come into force on the [date] [Come into force with effect from 29-8-1949 vide Notification No. 115/JD/U.S.D., dated 25-8-1949, Published in the Rajasthan Gazette No. 60, Extraordinary, dated 26-8-1949.] which the Rajpramukh may appoint by notification in the Rajasthan gazette for the inauguration of the High Court erected and established by and under this Ordinance.
