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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Punjab - Subsection

Section 19(ii) in The Punjab Infrastructure (Development & Regulation) Act, 2002

(ii)[ any defect in the appointment of a person acting as a Chairman or Vice-Chairman or Member of the Board; or] [Substituted by Punjab Act No. 13 of 2017, dated 13.7.2017.].