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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(a) in The Rajasthan Divisional Commissioner (Office Abolition) Act, 1962

(a)every existing law mentioned in the Schedule annexed hereto shall have effect as if such law were amended in the manner and to the extent specified in that Schedule, and