Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Haryana - Subsection

Section 1(3) in The Punjab Excise Act, 1914

(3)Commencement. - It shall come [in the principal territories] [Substituted for the words 'into force' by the Haryana Adaptation of Laws Order, 1968.] on such [date] [The 1st February, 1915, see Punjab Gazette 1914, Part I; page 60.] as the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may be notification direct [and in the transferred territories on the 15th May 1958.] [Added by the Haryana Adaptation of Laws Order, 1968.]