Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 7] [Entire Act] State of Rajasthan - Section Section 14 in Rajasthan General Clauses Act, 1955 14. Gender and number. In all Rajasthan laws, unless a different intention appears: (1) Words importing the masculine gender shall be taken to,include females; and.(2)Words in the singular shall include the plural and vice versa.Powers and Functionaries
