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State of Rajasthan - Section

Section 2 in Rajasthan Tourist Assistance Force Regulations, 2013

2. Definitions.

(1)In these regulations, unless the context otherwise requires, -
(a)"Act" means the Rajasthan Tourism Trade (Facilitation and Regulation) Act, 2010 (Act No. 9 of 2010);
(b)"rules" means the Rajasthan Tourism Trade (Facilitation and Regulation) Rules, 2010; and
(c)"Tourist Assistance Force" or "TAF" means a special group of personnel engaged, deputed or appointed under section 17 of the Act.
(2)The words and expressions used but not defined in these regulations shall have the same meaning as assigned to them in the Act and the rules.