Section 1 in The East Punjab Exchange of Prisoners Act, 1948
1. Short title, extent and commencement.
(1)This Act may be called the East Punjab Cotton (Statistics) Act, 1948.(2)It extends to the whole of [Haryana] [Vide Haryana Adoption of laws Order 1968.].(3)It shall come into force on such date as the [State] [Substituted for the word 'Province' by the Adaptation of Laws (Third Amendment) Order, 1951.] Government may, by notification in the official Gazette, appoint.
