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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(1) in The Rajasthan District Boards Act, 1954

(1)"Board" means a District Board established under this Act and shall include, in any case where a power is expressed as being conferred or a duty is being imposed on a Board, a Committee appointed by a Board, and any member, officer or servant of a Board authorised or required under this Act to exercise the power or perform the duty.