Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 1] [Entire Act] State of Haryana - Subsection Section 1(3) in The Punjab Debtors' Protection Act, 1936 (3)It shall come into force at once [in the principal territories and on 30th December, 1960 in the transferred territories.] [Amended by Haryana Adaptation of Laws Order, 1968.].
