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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Rajasthan - Subsection

Section 26(2)(b) in Rajasthan Go-Seva Ayog Act, 1995

(b)all powers and duties of the commission shall, during the period of dissolution, be exercised and performed by such administrator as the State Government may appoint in this behalf; and