Section 3 in The Rajasthan Adaptation of Laws (On State and Concurrent Subjects) Order, 1956
3.
As from the appointed day, the existing State laws mentioned in any of the Schedules to this order shall, until altered, repealed or amended by a competent Legislature or other competent authority, have effect subject to the adaptations and modifications directed by the Schedule applicable thereto or if it is so directed, shall stand repealed.
