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State of Rajasthan - Section

Section 2 in Rajasthan Go-Seva Ayog Act, 1995

2. Definitions.

- In this Act, unless the subject or context otherwise requires,-
(i)"commission" means the Rajasthan Goseva Ayog established and incorporated under section 3 and constituted under section 4.
(ii)"member" means a member of the commission and includes the chairman and the vice chairman nominated under section 4.