Section 19 in Rajasthan Excise (Amending & Extending) Act, 1957
19. Application of rules etc. under Rajasthan Act 2 of 1950.
- On and from the date this Act comes into force, the rules, regulations, orders & notifications made and issued under the principal Act by a competent authority and in force at the and issued under the principal Act by a competent authority and in force at the commencement of this Act shall, subject to the modifications specified in Section 4 of this Act, extend and apply to the whole of the State of Rajasthan except the Abu area
