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State of Rajasthan - Section

Section 25 in Rajasthan Special Courts Act, 2012

25. Notifications under section 3 and declarations under section 5 to be laid.

- Every notification issued under sub-section (1) of section 3 and every declaration made under sub-section (1) of section 5 shall be laid, as soon as may be, after they are issued or made, before the House of the State Legislature.