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[Cites 0, Cited by 0] [Section 3(35)] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(35)(a) in The Punjab Public Service Commission (Additional Functions) Act, 1955

(a)any Act or Ordinance made or promulgated by the Ruler of the former Patiala State and made applicable to Pepsu by virtue of section 3 of the Patiala and East Punjab States Union General Provisions (Administration) Ordinance, 2005 Bk.; and