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State of Rajasthan - Section

Section 10 in Rajasthan General Clauses Act, 1955

10. Commencement and termination of time.

— In any Rajasthan law it shall be sufficient, for the purpose of excluding the first in a aeries of days or any other period of time, to use the word 'from' and, for the purpose of including the last in a series of days or any other period of time, to use the word 'to'.