Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Haryana - Section Section 15 in The East Punjab Refugees Rehabilitation (House-Building Loans) Act, 1948 15. Repeal of Ordinance XIX of 1948. - The East Punjab Refugees Rehabilitation (House-building Loans) Ordinance, 1948, is hereby repealed.
