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[Cites 0, Cited by 1] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(2) in The Rajasthan Cash Jagirs Abolition Act, 1958

(2)such other grants of money as the State Government may, from time to time, by notification in the official Gazette, declare to be exempt from the provisions of this Act,and the provisions of the Rajasthan Pensions Act, 1958, shall apply to such exempted grants of money.