Rajasthan Special Courts (Amendment) Act, 20131
| [Act 11 of 2013] | [9th April, 2013] |
An Act to amend the Rajasthan Special Courts Act, 2012.
Be it enacted by the Rajasthan State Legislature in the Sixty-fourth Year of the Republic of India, as follows-
1 Received the assent of the Governor on the 9th day of April, 2013.
1. Short title and commencement.- (1) This Act may be called the Rajasthan Special Courts (Amendment) Act, 2013.
(2) It shall come into force at once.
2. Amendment of Section 2, Rajasthan Act 38 of 2012.- In clause (b) of Section 2 of the Rajasthan Special Courts Act, 2012 (Act 38 of 2012), for the existing expression "Section 3", the expression "Section 13" shall be substituted.
LAW (LEGISLATIVE DRAFTING) DEPARTMENT
(GROUP II)
NOTIFICATION
Jaipur, April 10, 2013
No. F. 2 (18) Vidhi/2/2013.- In pursuance of clause (3) of Article 348 of the Constitution of India, the Governor is pleased to authorise the publication in the Rajasthan Gazette of the following translation in the English language of the Rajasthan Vishes Nyayalaya (Sanshodhan) Adhiniyam, 2013 (2013 Ka Adhiniyam Sankhyank 11)-