Section 3(1) in The Rajasthan Official Language (Supplementary Provisions) Act, 1970
(1)To improve the linguistic form of or to make uniform the mode of expression or to rectify drafting or clerical errors in the Hindi text of a law, its revised text may be made by and published under the authority of the Governor and such revised text on publication shall be deemed to be the Hindi text thereof as passed or issued by the competent authority:Provided that any modification made under this sub-section shall not operate as an amendment to or alteration of the law itself in any manner.Explanation. - For the purpose of this sub-section the term 'law' means any enactment passed by the State Legislature or any order, rule, regulation or bye-law issued by the State Government.
