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State of Rajasthan - Section

Section 3 in The Rajasthan Civil Courts Laws (Extension) Act, 1956

3. Extension and amendment of Rajasthan Courts Ordinances.

- As from the appointed day, the Rajasthan Ordinances specified in the Schedule shall be amended in the manner and to the extent therein specified and shall extend to whole of the State of Rajasthan including the Abu, Ajmer and Sunel areas.