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[Cites 0, Cited by 0] [Section 32(6)] [Section 32] [Entire Act]

State of Rajasthan - Subsection

Section 32(6)(i) in Rajasthan General Clauses Act, 1955

(i)as respects the period before the commencement of Part III of the Government of India Act 1935, all territories and places within His Majesty's Dominions which were being governed by His Majesty through the Governor General of India or, through any Governor or officer subordinate to the Governor General of India, and