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[Cites 0, Cited by 0] [Section 30(5)] [Section 30] [Entire Act]

State of Madhya Pradesh - Subsection

Section 30(5)(f) in The M.P. General Clauses Act, 1957

(f)"Rajasthan Law" means a Rajasthan Law as defined in the Rajasthan General Clauses Act, 1955 (8 of 1955) and in force in the Sironj Region on the appointed day.