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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(1)(xi) in The Punjab Shops and Commercial Establishments Act, 1958

(xi)"festival" means any festival which Government may, by [notification] [See Punjab Government Notification No. 6089/5544-C-Lab-58/17633, dated the 1st June, 1968, Punjab Government Gazette (Extraordinary), 1958, page 1067.], declare to be a festival for the purpose of this Act;