Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 185] [Entire Act] State of Rajasthan - Subsection Section 185(ii) in The Rajasthan Adaptation of Laws (On State and Concurrent Subjects) Order, 1956 (ii)references to the Central Government shall be construed as references to the State Government.
