Section 3(1)(b) in The Punjab Courts Act, 1918

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State of Punjab - Subsection

Section 3(1)(b) in The Punjab Courts Act, 1918

(b)The Punjab Courts Act, 1914, and Punjab Act, IV of 1914, or so much of them as may be valid, are repealed on and from the first day of August, 1914.

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State of Punjab - Subsection

Section 3(1)(b) in The Punjab Courts Act, 1918