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State of Rajasthan - Section

Section 37 in The Rajasthan Secondary Education Act, 1957

37. First Regulations of the Board.

- The first regulations shall be made by the State Government after previous publication, and they shall be deemed to have been made by the Board and shall continue in force until altered by the Board:Provided that the first regulations, if any made under Section 35 of the Rajasthan Secondary Education Ordinance, 1957 (Rajasthan Ordinance 5 of 1957) shall be deemed to be the first regulations of the Board made by the State Government under this Section.