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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(1)(c) in The Rajasthan Adaptation of Laws (On State and Concurrent Subjects) Order, 1956

(c)"existing State law" means any law in force immediately before the appointed day in any area comprised in the State of Rajasthan under sub-section (1) of section 10 of the Act, but does not include any law relating to a matter enumerated in the Union List;