Section 1(3) in Punjab State Aid to Industries Act, 1935
(3)It shall come into force [in the principle territories] [Substituted by Haryana Adoption of Laws Order 1968.] on such date as the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1968.] Government may, by notification, appoint in this behalf [and the transferred territories on the 24th July 1957] [Added by Haryana Adoption of Laws Order 1968.].
