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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Haryana - Subsection

Section 26(2)(b) in The Punjab General Clauses Act, 1898

(b)in relation to any Ordinance promulgated by the Governor of Punjab under Article 213 of the Constitution or any Regulation made by the Governor under paragraph 5 of the Fifth Schedule to the Constitution, as they apply in relation to Punjab Acts made by the State Legislature.