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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(1) in The Rajasthan Adaptation of Laws (On State and Concurrent Subjects) Order, 1956

(1)Unless the context otherwise requires, any reference in any existing State law to the Legislature of a State shall (except where such reference occurs in the enacting formula of an Act) be construed as a reference to the Legislature of the State of Rajasthan.