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State of Rajasthan - Section

Section 2 in The Rajasthan Official Language (Supplementary Provisions) Act, 1970

2. Authoritative texts in Hindi Act, Rules etc.

- A translation in Hindi made by and published under the authority of the Governor in the Gazette of any Rajasthan Law passed in the English language, or of any order, rule, regulation or bye-law issued in the English language by the Government of Rajasthan shall be deemed to be the authoritative text thereof in Hindi.