Section 32(31) in Rajasthan General Clauses Act, 1955
(31)"Gazette" or "Official Gazette" "Rajasthan Gazette" or "Rajasthan RajPatra" shall mean the Rajasthan Gazette published in pursuance of [any law for the time being in force under the authority of the State Government] [Substituted by section 7 of Rajasthan Act 45 of 1957, published in Rajasthan Gazette Extraordinary, Part IV-A, dated 24-12-1957.].
