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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(1)(h) in Rajasthan Enterprises Single Window Enabling and Clearance Rules, 2011

(h)[ "Official" means any employee of the department or agency of the Government, Local Authority, Statutory Body, State owned Corporation, Gram Panchayat, Municipality, or any other authority or Agency constituted or established under any Rajasthan law or under administrative control of the Government; [Substituted by Rajasthan Notification No. G.S.R. 7, dated 24.5.2016.]
(hh)"Portal" means website that serves as gateway for electronic operation and processing of applications specified in these rules;]