Section 2(d) in The Rajasthan Shops and Commercial Establishment Rules, 1959
(d)[ "Prescribed authority" means the authority notified in the official gazette by the Government from time to time.] [Added vide Dated 19-7-1978, published in Rajasthan Gazette Extraordinary, part IV-C, dated 10-8-1978, page 217.](ii)Words and expressions used in the Act and not defined in these rules shall have the meanings assigned to them in the Act.
