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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Punjab - Subsection

Section 5(2) in The Punjab Public Service Commission (Additional Functions) Act, 1955

(2)Unless the contrary intention is expressed, an Ordinance promulgated under article 213, read with article 238 of the Constitution shall come into force on the date on which it is promulgated.